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Judgment
We have heard Shri Jitendra Mehta, Appellant-in-Person and Shri Kevic Setalvad, the learned senior counsel along with Ms. Nidhi Singh, Ms.
Sneha Prabhu and Ms. Kinjal Bhatt, the learned counsel for the respondent through video conference
Three weeks time is allowed to the respondent to file a reply. Two weeks thereafter to the appellant to file a rejoinder. Let the matter be listed for
admission and for final disposal on November 11, 2020.
In the meantime, the appellant will take steps to comply with the directions issued by the WTM of SEBI in paragraph 36(b) of the impugned order
and file the status report on or before the next date. We also direct that in the meanwhile the appellant shall not be prosecuted in any manner pursuant
to the impugned order.
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.