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Judgment
We have heard the learned senior counsel/ learned counsel for the parties through video conference.
Connect with Appeal Lodging No. 18 of 2021 (Upkar Singh Kohli v/s SEBI). The affidavit in reply to the appeals in which are not filed be filed
within a period of two weeks. Rejoinder, if any, may be filed within a period of one week thereafter. List on February 18, 2021.
Parties are directed to take instructions from the Registrar 48 hrs. before the date fixed in order to find out as to whether the matters would be
taken up for hearing through video conference or through physical hearing.
The present matters were 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.