Sukumar Subramanian vs Securities And Exchange Board Of India

We have heard Sri Ankit Lohia, learned counsel along with Ms. Prachi Pandya and Ms. Vanessa Fernandes, advocates for the appellant and Sri

Shyam Mehta, learned senior counsel along with Sri Mihir Mody and Sri Shehaab Roshan, advocates for the respondent through video conference.

Connect with Appeal No. 51 of 2020 Rajagopal vs. Securities and Exchange Board of India (“SEBIâ€) and Appeal No. 89 of 2020

Venkatramani vs. SEBI. Four weeks time is allowed to the respondent to file a reply. Four weeks thereafter to the appellant to file rejoinder. List this

matter along with connected Appeal Nos. 51 of 2020 and 89 of 2020 for admission and for final disposal on November 17, 2020.

Parties are directed to take instructions from the Registrar 48 hours before the date fixed in order to find out as to whether the matter would be

taken up for hearing through video conference or through physical hearing.

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 Presiding Officer 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.