Neeraja Sharma vs Securities And Exchange Board Of India

Connect this appeal with appeal no.420 of 2021 Vedanta Ltd. and list on 24th August, 2021. In the meanwhile, respondent will file a reply within

three weeks. Two weeks thereafter to the appellant to file rejoinder.

It has been contended that the appellant was never a Director of the Company and the appellant has been found guilty on the basis of being a

Director and being the part of the public announcement. The respondent will indicate in the reply as to whether the appellant was a Director in the

Company or not. Considering the aforesaid, the direction to pay the amount by the appellant as per the impugned order shall remain stayed till the next

date of hearing. The stay application will again be considered on the next date.

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.