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Judgment
A statement has been made by the counsel for the appellant that the order of this Tribunal has now been complied by the stock exchanges and their
trading account is now operational.
In view of the aforesaid, the Tribunal is of the opinion that it is best to let the matter lay to rest and it is not necessary for this Tribunal to go into the
question as to whether there was deliberate non-compliance of the order of this Tribunal. However, in order to clarify so that there is no ambiguity in
our order we direct that since the appellant has deposited a sum of Rs.45 lakhs the effect and operation of the impugned order in so far as it relates to
the appellant shall remain stayed during the pendency of the appeal. As a result of this order the bank account, demat account including trading
account shall revive forthwith.
List this matter for admission and for final disposal on 28th March, 2022.
Parties are directed to contact the Registrar 48 hours before the date fixed to find out as to whether the hearing would take place through video
conferencing 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.