Arpit Maheshwari vs Securities And Exchange Board Of India

Connect with Appeal No. 81 of 2021 and list on May 13, 2021.

In the meanwhile, the respondent will file a reply by then. Considering the facts and circumstances of the case, we direct that in event the appellant

deposits a sum of Rs. 4 lakh within three weeks from today, the balance amount shall not be recovered during the pendency of the appeal.

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.