AI Structured Summary
Not yet generated for this judgment
Judgment
The matter has been taken up for admission, the urgency application is accordingly disposed of.
Connect with Appeal No. 543 of 2021 (Riddhi Siddhi Gluco Biols Limited & Ors. vs SEBI) and list on October 26, 2021.
In the meanwhile, the respondent will file a reply within three weeks from today. Rejoinder may be filed on or before the next date. The matter would be taken up for final disposal on the next date. In the event the Tribunal is unable to take up the matter finally it would be open to the appellant to press the application for interim relief.
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 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.