MBL & Company Limited vs Securities And Exchange Board Of India

Misc. Application No. 102 of 2021 has become infructuous since the entire amount as per the impugned order has been deposited by the appellant. The application is dismissed as infructuous.

Learned counsel for the respondent states that he does not wish to file any reply in Appeal No. 494 of 2020 and would rely upon the reply filed in Appeal No. 4 of 2021. Let a rejoinder be filed by the appellant within 2 weeks from today. List on April 19, 2021.

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.