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Judgment
The learned counsel for the appellant had made a statement that they have been informed that pursuant to the impugned order passed by the Whole Time Member of the Securities and Exchange Board of India the amount has been refunded to the investors and they are in a process of getting it verified from the independent Chartered Accountant as per paragraph 4.1(vii) of the impugned order. The learned counsel accordingly prayed for an adjournment. Prayer accepted. List on March 21, 2022.
Parties are directed to take instructions from the Registrar 48 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.