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Judgment
ORDER :
Admit.
Respondent is allowed six weeks to file reply. Rejoinder, if any, be filed within three weeks thereafter.
Learned advocate for the appellant prayed for interim order for stay.
Mr. Vishal Kanade, learned advocate for the SEBI submitted that in the connected appeal (Appeal No. 221 of 2026), this Tribunal has considered and granted interim order for stay subject to deposit of the 50% of the disgorgement and penalty amount.
Learned advocate for the appellant submitted that the interim order may be granted on similar terms. Her submission is placed on record.
There shall be stay of recovery subject to deposit of 50% of the disgorgement amount and 50% of the penalty amount. If the said amount is deposited, the same shall be kept in an interest bearing account by SEBI. Stay Application No. 709 of 2026 stands disposed of.
Call on November 26, 2026.