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Judgment
There is a delay of 12 days in the filing of the appeal. The cause shown is sufficient. For the reasons stated in the application, the delay in filing the appeal is condoned. Misc. Application is allowed.
We find that respondent no.1 has filed a reply to which a rejoinder has been filed by the appellant. Learned counsel for the respondent no.2 SEBI says that they do not wish to file any reply. No one appears for the respondent no.3 nor has any reply been filed by them. In view of the aforesaid, let the appeal be listed for admission and for final disposal on 21st April, 2021.
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.
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.