Securities And Exchange Board Of India vs Gautam Thapar And Others

Tarun Agarwala, Presiding Officer

Both these applications are being taken up together. By an order of April 06, 2021 while disposing off the appeals we had directed the Securities

and Exchange Board of India (“SEBIâ€) to issue a show cause notice within four weeks and decide the proceedings within six months from the

date of filing the replies. An application has been filed by SEBI seeking extension of time to issue the show cause notice.

After considering the matter and after hearing the learned counsel for the parties we allow the applications and direct that SEBI should issue the

show cause notice on or before May 25, 2021. Both the applications are disposed off accordingly.

The present matter was heard through video conference due to Covid-19 pandemic. At this stage it is not possible to sign a copy of this order nor a

certified copy of this order could be issued by the Registry. In these circumstances, this order will be digitally signed by the Private Secretary on

behalf of the bench and all concerned parties are directed to act on the digitally signed copy of this order. Parties will act on production of a digitally

signed copy sent by fax and/or email.