Trishla Jain & Ors vs Securities And Exchange Board Of India

Connect with appeal lodging No. 267 of 2020 (Trishla Jain & Ors. Vs. SEBI). Three weeks’ time is allowed to the respondent to file a reply.

Two weeks thereafter to the appellants to file rejoinder. The matter would be listed for admission and for final disposal on January 19, 2021.

Exemption apllication is disposed of with the direction that the appellant will apply for a certified copy of the impugned order which shall be supplied by

the respondent within five working days.

Parties will take instructions from the Registrar 48 hrs. before the date fixed in order to find out as to whether the appeal would be heard 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.