AI Structured Summary
Not yet generated for this judgment
Judgment
Tarun Agarwala, Presiding Officer
While deciding the appeals by our order dated April 26, 2021, we had passed the following directions :-
“20. In view of the aforesaid, the impugned orders are quashed. The appeals are allowed. It would also open to the Disciplinary Action
Committee to issue a fresh show cause notice and if it is issued within two months from today the same shall be dealt with in accordance with
the principles of natural justice. In the circumstances of the case, parties shall bear their own costs.â€
After hearing the learned counsel for the parties and upon perusing the modification applications, we clarify that the show cause notice shall be
issued by the relevant authority of the Stock Exchange and hearing would be conducted by the relevant statutory committee.
The show cause notice shall be issued on or before July 15, 2021. The modification applications are accordingly 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.