Computech Sharecap Ltd vs Securities And Exchange Board Of India

We have heard the learned counsel for the parties.

Three weeks’ time is allowed to the respondent to file a reply. Three weeks thereafter to the appellant to file rejoinder. List this matter on 6th

September, 2021.

In the meantime, if the appellant deposits a sum of Rs.25 lakhs within two weeks from today before the respondent the effect and operation of the

impugned order shall remain stayed. The amount so deposited shall be kept in an interest bearing account and would be subject to the result of the

appeal as well as of the conduct of the appellant during the pendency of the appeal.

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.