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Judgment
An urgency application has been filed by the appellant seeking urgent hearing. We do not find any urgency to take the appeal out of turn. The urgency application is rejected. The advocates are warned not to file such an urgency application if there is no urgency in the matter.
Since we have taken up the appeal for admission, we find prima facie that the impugned order has been passed by the defaulter section whereas as per the Circular dated 18.11.2020 the review application is required to be considered by the Member and Core Settlement Guarantee Fund Committee (MCSGFC). Let a reply be filed by the respondent within two weeks. List for admission on October 08, 2021.
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.