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Judgment
We have heard Shri Nirman Sharma, the learned counsel for the appellant and Shri Anubhav Ghosh, the learned counsel for the respondent through
video conference. Four weeks time is allowed to the respondent to file a reply. Three weeks thereafter to the appellant to file a rejoinder. The matter
would be listed for admission and for final disposal on October 6, 2020. Since the trading of the appellant has been suspended by another order of
SEBI, the question of granting an interim order does not arise at this stage.
We also direct all the parties to approach the Registrar of this Tribunal 48 hours before the date fixed in order to find out as to whether the present
appeal would heard through video conference or through physical hearing depending on the prevailing situation.
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.