Sorabh Kumar Podda And Others vs Securities And Exchange Board Of India

List on July 13, 2021. In the meanwhile, rejoinder affidavits may be filed by the appellants in the appeals where rejoinders have not been filed. Some

of the appellants have prayed for stay of the impugned order. In some matters it has been stated that the accounts of their relatives have also been

attached. All those details may be placed before Securities and Exchange Board of India (“SEBIâ€) with whatever reliefs the appellant wants and

if the same is not considered by the SEBI an appropriate application may be moved before this Tribunal. The stay application may be considered on

the next date.

Parties are directed to take instructions from the Registrar 48 hours before the date fixed in order to find out as to whether the matters would be

taken up for hearing through video conference or through physical hearing.

The present matters were 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.