AI Structured Summary
Not yet generated for this judgment
Judgment
The amendment application has been filed by the appellant to amend the array of parties and implead M/s. Karvy Stock Broking Limited as
Respondent No. 4. The Respondent Nos. 1, 2 and 3 have no objection to the proposed Respondent No. 4. We are also of the opinion that the said
respondent should be impleaded as a necessary party. We accordingly allow the amendment application. M/s. Karvy Stock Broking Limited shall be
impleaded as Respondent No. 4. Necessary correction in the array of parties and / or amended copy of memo of appeal shall be supplied to the
Tribunal and to all the respondents within 10 days from today.
Issue notice to the newly impleaded Respondent No. 4. Steps shall be taken by the appellant to serve the said respondent within two weeks from
today. Affidavit of service shall be filed on or before the next date. The said respondent may also file reply within four weeks thereafter.
List this appeal along with connected Appeal Nos. 50 of 2020 and 75 of 2020 on October 21, 2020.
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.