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Judgment
A request for an adjournment has been made by the learned counsel for the respondent. In this regard, the learned counsel for the appellant states
that pursuant to the interim order his demat account is still frozen and that he cannot operate. In this regard, the learned counsel for the respondent has
sought instruction and submitted that necessary communication has been sent to the depository. However, according to the appellant, the appellant is
unable to trade because no instruction has been issued to the stock exchange. Let an affidavit be filed by the appellant in this regard. List on February
1, 2022.
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 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.