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Judgment
We have heard Mr. Pesi Modi, the learned senior counsel alongwith Mr. Neville Lashkari and Mr. Rihal Kazi, the learned counsel for the appellants
and Mr. Kumar Desai, the learned counsel alongwith Mr. Anubhav Ghosh, the learned counsel for SEBI through video conference.
We direct SEBI to file an additional affidavit within 24 hours with regard to the calculation of percentage as depicted in paragraph No. 36 of the
impugned order. Order reserved. It will be open to the parties to file their written submissions within 48 hours from today.
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.