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Judgment
Counsel Mr. Jash Joshi has appeared in appeal no.469 of 2019 Sanjay Thakkar vs. SEBI praying that he has been engaged as a counsel and would like to file the vakalatnama and no objection certificate from the previous counsel. The learned counsel has also prayed for an adjournment. We are not appreciative of the manner in which an adjournment is being sought since the matter is an old one and is listed today for final hearing. However, in the interest of justice the matter is adjourned to enable the counsel to file the necessary vakalatnama and no objection certificate. List on 1st March, 2022 for admission and for final disposal.
Parties will take instructions from the Registrar 48 hrs. before the date fixed in order to find out as to whether the appeal would be heard 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.