Keyur Maniar And Others vs Securities And Exchange Board Of India

Tarun Agarwala, Presiding Officer

By our order dated October 27, 2021, we had directed the Whole Time Member (hereinafter referred to as 'WTM') of Securities and Exchange Board of India (hereinafter referred to as 'SEBI') to dispose of the matter and pass a confirmatory order after giving an opportunity of hearing within two weeks from the date of filing of the reply alongwith stay vacation application by the appellants. These two weeks are going to expire on November 24, 2021.

Accordingly, an application for extension of time has been filed by the respondent praying that some further time may be allowed to the WTM to pass an appropriate order.

Considering the facts and circumstances that have been brought on record, we dispose of the applications directing the WTM to hear the matter on December 1, 2021 and pass an appropriate order on or before December 15, 2021. The applications are disposed of.

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.