AI Structured Summary
Not yet generated for this judgment
Judgment
Tarun Agarwala, Presiding Officer
Since the appeal has been taken up for hearing, the urgency application is allowed and disposed of. The stay application is also disposed of.
For the reasons stated in the application, the delay in the filing of the appeal is condoned. The application is allowed.
Having heard the learned counsel for the parties, we find that the controversy involved in the present appeal is squarely covered by a decision of this Tribunal in Econo Broking Pvt. Ltd. vs. SEBI Appeal No. 568 of 2023 decided on August 18, 2023.
We accordingly dispose of the appeal directing the appellant to file a reply/ objection to the show cause notice as well as, if advised, file an application for vacation/ modification of the ex-parte ad-interim order. If such an application is filed the WTM will fix a date for hearing and would pass appropriate orders on the said application for vacation/ modification of the ex-parte ad-interim order within two weeks after giving an opportunity of hearing.
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. Certified copy of this order is also available from the Registry on payment of usual charges.