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Judgment
After hearing the learned counsel for the parties at length, we find that the charge against the appellant is one of reversal trade. The impugned order does not indicate as to when the trades were bought by the appellant and sold by the appellant. Similarly, it is not known when the counter party Ms. Geeta Walia has purchased the shares and off-loaded those shares subsequently. Let the details be brought on record within a week from today. List on April 28, 2021.
Parties will take instructions from the Registrar 48 hrs. before the date fixed in order to find out as to whether the appeal would be heard 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.