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Judgment
All these appeals are against a common order dated 3rd September, 2020 and are being taken up together.
There is a delay in the filing of the appeals. For the reasons stated in the applications and in view of the Supreme Court in suo-moto writ petition
(civil) no(s).3/2020 the delay is condoned. The applications are allowed.
Connect with appeal no.319 of 2020 Praveen Kurele & Ors. vs. SEBI.
We have heard the learned counsel for the parties. Order reserved. Written submissions may be filed in brief by the parties within a week from
today.
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.