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Judgment
1 The present appeal has been filed against the order dated 9th April, 2019. There is a delay of 887 days in the filing of the appeal. The contention of the appellant is that they only came to know about the impugned order when their bank accounts, demat accounts were frozen in July, 2021.
2 On the other hand the contention of the respondent is that they were duly served with the impugned order. Let a limited reply be filed by the respondent by annexing proof of delivery of the impugned order within two weeks from today. List for admission on 10th March, 2022.
3 Parties are directed to contact the Registrar 48 hours before the date fixed to find out as to whether the hearing would take place through video conferencing 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.