AI Structured Summary
Not yet generated for this judgment
Judgment
Tarun Agarwala, Presiding Officer
By an order of this Tribunal dated September 17, 2020 the appeal of the appellant was dismissed affirming the order of Securities and Exchange
Board of India (“SEBI†for convenience). The Tribunal directed the appellant to deposit the penalty amount within two months. This has not been
done and the appellant has filed a Misc. Application praying for extension of time to deposit the amount.
Having heard the learned counsel for the parties, we dispose of the Misc. Application directing the appellant to deposit the amount positively on or
before December 31, 2020 failing which it will be open to the respondent to recover the amount as per the impugned order along with the interest etc.
The Misc. Application is disposed of accordingly.
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.