1. List for final disposal on February 16, 2024.
2. In the meanwhile, respondent may file a reply within three weeks from today.
3. The appellant is directed to amount imposed by the impugned lakh is already with SEBI, the deposit 50% of the penalty order. However, as Rs. 10
balance amount may be deposited. If the said amount is deposited, the balance amount shall not be recovered. The urgency application is disposed of.
