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Rajinder Jeet Singh vs Securities & Exchange Board Of India

Securities Appellate Tribunal Mumbai · Decided on 4 March 2022 · Citation: (2022) 03 SEBI CK 0023

HON’BLE JUDGES
Tarun Agarwala, Presiding Officer · M. T. Joshi, J
CASE NUMBER
Miscellaneous Application No. 184, 185 Of 2022, Appeal No. 88 Of 2022
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Judgment

4 paragraphs · 215 words
1.

The present appeal has been filed against the order dated September 23, 2019 and the order dated March 16, 2020. There is a delay in the filing of the appeal. For the reasons stated in the application, the delay is condoned. The application is allowed.

2.

Having heard the learned counsel for the parties, we direct all the respondents to file their replies within three weeks from today. Rejoinder may be filed within three weeks thereafter. The matter would be listed for admission and for final disposal on April 28, 2022.

3.

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.

4.

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.