Pankaj Mahanty vs Securities And Exchange Board Of India

Tarun Agarwala, Presiding Officer

The appellant had challenged the ex-parte ad-interim order dated October 20, 2020 whereby the appellant was restrained from accessing the securities market. During the pendency of the appeal, the appellant was given an opportunity to appear before the Whole Time Member ('WTM' for short), pursuant to which the appellant filed his objection which was duly considered by the WTM. The WTM while passing the confirmatory order on April 20, 2021 has discharged the appellant. In view of this subsequent order, the appeal has become infructuous and is accordingly disposed of as such with no order as to costs.

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.