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Judgment
Tarun Agarwala, Presiding Officer
We have heard the learned counsel for the parties through video conference.
The Respondent is allowed four weeks time to file a reply. Two weeks thereafter to the Appellant to file a rejoinder. The matter would be listed for
admission and for final hearing on 6th August, 2020.
Considering the impugned order and the peculiar facts of the case, we direct that the impugned order suspending the trades of the Appellant shall
remain stayed during the pendency of the appeal. We further direct the Appellant to deposit a sum of Rs.20 lakhs before the Respondent within four
weeks from today. The amount so deposited shall be kept in an interest bearing escrow account which would be subject to the result of the appeal.
Misc. Application Nos.150 and 151 of 2020 are disposed of accordingly.
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 Presiding Officer on behalf
of the bench 6 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.