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Judgment
The delay of 13 days in filing the appeal is condoned. The application is allowed. It has been stated that the certified copy of the impugned order
has not been made available to the appellants. The respondents are directed to supply certified copy of the impugned order to the appellants within two
weeks from today. The certified copy shall thereafter be filed by the appellant before the Registrar. Exemption application is allowed.
Connect with appeal no.359 of 2021 Gautam Dealers Pvt. Ltd. vs. SEBI and list on 26th July, 2021.
In the meanwhile, respondent may file reply within three weeks. It has been stated that a recovery notice has now been issued. Considering the
aforesaid, we direct that in the event fifty percent of the amount is deposited by the appellant within three weeks from today pursuant to the impugned
order the balance amount shall not been recovered during the pendency of the appeal.
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.