National Stock Exchange Of India Limited vs Securities And Exchange Board Of India

Tarun Agarwala, Presiding Officer

By the impugned order dated April 30, 2019, the appellant was directed to disgorge an amount of Rs. 624.89 crores along with the interest at the

rate of the 12% per annum w.e.f. April 01, 2014 onwards. An interim order dated May 22, 2019 was passed by this Tribunal directing the appellant to

deposit a sum of Rs. 624.89 crores with Securities and Exchange Board of India (“SEBI†for convenience) who in turn were directed to keep this

amount in an interest bearing account and which was subject to the result of the present appeal. By the said interim order the court had also directed

the appellant to continue with the escrow account that was opened in the year 2016 in which all the revenue generated from the Colocation facilities

was required to be deposited. This order was continued on account of pendency of investigation being conducted by the respondents.

Mr. Dada, the learned senior counsel for the respondent has fairly stated that the investigation has now been completed and a note to this effect is

being filed before this Tribunal.

Mr. Khambata, the learned senior counsel for the appellant submitted that in this escrow account an amount of more than Rs. 6000 crores have

now been deposited which the appellant is unable to use it for their business investments.

Mr. Nithyaesh Natraj, the learned counsel for the intervenor submitted that the interim order should not be modified as there is no tearing hurry in

the matter. It was contended that the enforcement agencies have also lodged an enforcement case information report (ECIR) and the matter is under

investigation. Be that as it may. We are of the opinion that in the given circumstances the order is required to be modified.

Considering the aforesaid fact that the investigation is now over and, in order to balance the equities, we direct the appellant to further transfer a

sum of Rs. 420 crores to SEBI who in turn, will keep this amount in the same interest bearing account and which would be subject to the result of the

appeal. Further, the escrow account can be closed by the appellant and the balance amount can be utilized by the appellant for their business

purposes. The misc. application is accordingly disposed of.

We had reserved the judgement on March 05, 2020 and soon thereafter the COVID Pandemic kicked in on account of which the Tribunal could not

function for a considerable period of time and had no access to the files. Even today no physical hearing is possible. Now scanned copies are

available. Since a considerable period has elapsed, we direct the matter to be listed for further hearing on June 11, 2021 along with the connected

appeals. Registry to issue notice to all the parities in all the connected appeals within a week from today indicating that the matter would be listed for

further hearing on June 11, 2021.

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.