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Judgment
Connect with Appeal no. 65 of 2023 (Mr. Bipin Kabra vs SEBI) and list on March 16, 2023. There is a delay in the filing of the appeal. For the reasons stated in the application, the delay is condoned. The application is allowed.
Three weeks time is allowed to the respondent to file a reply. Three weeks thereafter to file rejoinder.
The interim reliefs have been granted in similar matters. The appellant is also entitled for a similar relief. In the view of the aforesaid, the recovery of the penalty against the appellant shall remain stayed during the pendency of the appeal. The miscellaneous application for interim relief is also disposed of.
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. Certified copy of this order is also available from the Registry on payment of usual charges.