AI Structured Summary
Not yet generated for this judgment
Judgment
Connect with appeal no.499 of 2020.
It was contended that inspite of a finding by the authority that the appellant was a victim of fraud a penalty of Rs.5 lakhs has been imposed. We
find that the penalty in the instant case was with regard to non-disclosure under the listing requirement.
We, accordingly, direct that the effect and operation of the impugned order shall remain stayed provided the appellant deposits the penalty amount
within four weeks from today. The deposit so made would be subject to the result of the appeal.
Parties are directed to contact the Registrar 48 hours before the date fixed to find out as to whether the hearing would take place through video
conferencing 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.