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Judgment
A Misc. Application has been filed by the appellants in March 2021 giving a proposal for refund of the amount in terms of the impugned order. It
seems that a reply has also been filed by the respondent SEBI dated March 13, 2021 which is not on record. Put up this matter on July 20, 2021.
Registry to ensure that the reply of SEBI is placed on record. The learned senior counsel for SEBI will also take necessary instructions in this matter.
Parties are directed to take instructions from the Registrar 48 hrs. 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.