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Judgment
The present appeal has been filed against the order dated August 2, 2018. There is a delay of 826 days in the filing of the appeal. The ground urged
is that the appellant was never served with the impugned order and he only came to know when the demat account was freezed on December 7,
2021.
Learned counsel for the respondent refutes this fact. Let a limited affidavit on this aspect be filed within a week. List for admission on January 14,
2022.
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.