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Judgment
All the appeals raise a common issue and are being taken up together. Connect with Appeal No. 294 of 2019 (Dr. Prannoy Roy vs SEBI). Four
weeks time is allowed to the respondent to file a reply from today. Two weeks thereafter to the appellant to file a rejoinder. The matter would be
listed for admission and for final disposal on April 6, 2021.
In the meanwhile, if the appellant deposits 50% of the amount minus interest within four weeks from today, the balance amount shall not be
recovered during the pendency of the appeal.
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.