AI Structured Summary
Not yet generated for this judgment
Judgment
We have heard the learned senior counsel/ learned counsel for the parties through video conference.
Three weeks time is allowed to the respondent to file a reply. Three weeks thereafter to the appellants to file rejoinder.
The Urgency Application No. 580 of 2021 is allowed. List on June 28, 2021 for admission and for final disposal.
In the meanwhile, we direct the appellants to deposit the disgorged amount along with interest and the penalty within two weeks from today. Upon
deposit the restraint order as given in direction no. 1 & 2 in paragraph 52 of the impugned order will remain in abeyance during the pendency of the
appeal.
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.