Deepak Pandurang Vikhape vs Securities And Exchange Board Of India

By our order dated May 11, 2021 we had directed the appellant to deposit 50% of the impugned amount and if that amount was deposited the

balance amount would not be recovered by the respondent.

The appellant has filed the present application seeking further directions to the effect that pursuant to our order dated May 11, 2021 the appellants

have deposited 50% of the amount, inspite of which the attachment order made by the respondent has not been lifted.

In view of the fact that 50% of the amount has already been deposited the interest of the respondent is sufficiently secured. We accordingly direct

the Recovery Officer to withdraw the attachment order forthwith. Misc. Application is disposed of. List on the date fixed i.e. July 19, 2021. In the

meanwhile, rejoinder may be filed.

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.