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Judgment
The matter has been taken up for admission. The urgency Application is accordingly disposed of. The certified copy of the impugned order shall be
provided by the respondent within 10 days from today. The same shall be filed by appellant in the registry. The exemption application is accordingly
disposed of.
Upon hearing the parties, we grant three weeks time to the respondent to file a reply. Three weeks thereafter to the appellant to file rejoinder. The
matter would be listed for admission on August 12, 2021.
Considering the facts that has been brought on record, we direct that the effect and operation of the impugned order shall remain stayed during the
pendency of the appeal. The stay application and the other application for sale of securities are accordingly disposed of.
Parties are directed to take instructions from the Registrar 48 hrs. 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.