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Judgment
In the Appeal of Mr. Raj Kumar vs. SEBI (Appeal No. 131 of 2021), there is a misc. application for condonation of delay. According to the
appellant, there is no delay in as much as the certified copy of the impugned order was never served. This fact is not disputed by the respondent. We
accordingly allow the application for condonation of delay. The delay, if any, be condoned.
In Appeal No. 195 of 2021 Sulabh Engineers & Services Ltd. vs. SEBI, no reply has been filed by the respondent till date. We grant three
weeks’ further time to the respondent to file a reply. Three weeks thereafter to the appellant to file rejoinder.
In Appeal No. 501 of 2020 Vinay Kumar Agarwal vs. SEBI, there is a delay in the filing of the appeal. For the reasons stated in the application, the
delay is condoned. Misc. Application is disposed of.
All these matters would be listed for admission and for final disposal on July 13, 2021.
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.