Riddhi Siddhi Gluco Biols Ltd. & Ors vs Securities And Exchange Board Of India

Since the appeal has been taken up, the urgency application is disposed of.

We have heard the learned counsel for the parties, three weeks time is allowed to the respondent to file a reply. Three weeks thereafter to the

appellants to file rejoinder. The matter would be taken up for admission and for final disposal on October 26, 2021. In the meanwhile, we direct the

appellants to deposit the amount as directed by the Adjudicating Officer of the Securities and Exchange Board of India in the impugned order within

four weeks from today which would be subject to the result of the appeal. The stay application is accordingly disposed of.

Parties are directed to take instructions from the Registrar48 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.