Vasudev Ramchandra Kamat vs Securities And Exchange Board Of India

We have heard Mr. Vikas Bengani, learned counsel for the appellant and Ms. Nidhi Singh, learned counsel along with Ms. Kinjal Bhatt, advocate

for the respondent through video conference.

For the reasons stated in the application, the delay in filing the appeal is hereby condoned. The Misc. Application No. 301 of 2020 for condonation

of delay is allowed.

Three weeks time is hereby granted to the respondent to file affidavit in reply. Two weeks thereafter to the appellant to file affidavit in rejoinder, if

any. Place this appeal for final hearing on December 01, 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.