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Judgment
There is a delay in the filing of the appeals. For the reasons in the Misc. Applications, the delay is condoned. All the Misc. Applications are
disposed of.
Before the hearing could take place in the lead Appeal No. 319 of 2020 Praveen Kurele & Ors. vs. SEBI, we find that more appeals have come up
for admission against the same order which is at serial Nos. 13 to 20 of the today’s cause list. In view of the aforesaid, these new appeals are
being connected to the lead appeal. Respondents are allowed to file a reply within two weeks. Rejoinder may be filed within two weeks thereafter. All
the appeals are listed for admission and for final disposal on August 24, 2021. It is made clear that the appeals would be heard on the next date.
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.