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Judgment
We have heard Sri Jitendra Sharda, learned counsel assisted by Sri Pulkit Sharma, advocate for the appellant and Sri Mihir Mody, learned counsel
assisted by Sri Shehaab Roshan, advocate for the respondent through video conference.
One of the questions raised is, with regard to the proportionality of the penalty in the impugned order. According to the appellant the penalty is very
high and does not commensurate with the misconduct. Let a reply be filed by the respondent within four weeks from today. Three weeks thereafter to
the appellant to file rejoinder.
The matter would be listed for admission and for final disposal on December 21, 2020.
Parties are directed to take instructions from the Registrar 48 hrs. 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 Presiding Officer 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.