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Judgment
We have heard the matters through video conference. A request was made by the learned counsel for SEBI that the affidavits have not been filed
in some of the appeals. In view of the aforesaid, let the replies be filed, if any, in all the appeals within four weeks from today. Rejoinder may be filed
within two weeks thereafter. The matters would be listed on December 7, 2020.
Parties will seek instructions from the Registrar 48 hrs. before the date fixed on the issue whether the parties will be heard by the physical hearing
or by video conference depending upon the prevailing situation on that time.
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.