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Judgment
Both the appeals have been taken up for admission, the urgency applications are accordingly disposed of. An ex-parte ad interim order cum show
cause notice was passed against the appellants based on a Grant Thornton Report. The appellants appeared before the Whole Time Member and
placed a request for supply of the Grant Thornton Report. It is alleged that inspite of several requests piecemeal portion of the report has been given
and the complete document has not been supplied. This is also reflected from the impugned communication which has been enclosed in the present
appeal.
On the other hand, the learned senior counsel for the respondent contended that every single document which is being relied upon by the respondent
have been duly supplied and therefore the appellant should be directed to file a reply to the show cause notice.
Considering the aforesaid, prima facie it appears that there is some grey area with regard to the supply of documents. We accordingly direct the
respondent to file a reply to the memo of appeal within a week from today. Rejoinder may be filed within a week thereafter. The matter would be
listed for admission and for disposal as the first case on the cause list on July 27, 2021.
We are informed that today is the date fixed for hearing before the Whole Time Member at 4.00 p.m. We request the respondent’s counsel to
inform the Whole Time Member to adjourn the proceedings and post it after July 27, 2021.
Parties are directed to take instructions from the Registrar 48 hours before the date fixed in order to find out as to whether the matter would be
taken up for hearing through video conference 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.