AI Structured Summary
Not yet generated for this judgment
Judgment
Both the appeals are against a common order and are being taken up together. There is a delay of 510 days in filing the appeal. For the reasons
stated in the application, the delay is condoned. The application is allowed.
Connect with appeal no.403 of 2021 Pravin Kumar Jain vs. SEBI and list on 27th August, 2021. Let a reply be filed by the respondent within three
weeks.
Three weeks thereafter for the appellant to file rejoinder.
We find that the file is too large and, therefore, there is trouble in opening the files. We, accordingly, direct the appellants to make smaller files and
then send it to the Registry concerned.
Parties are directed to contact the Registrar 48 hours before the date fixed to find out as to whether the hearing would take place through video
conferencing 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.