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Judgment
Tarun Agarwala, Presiding Officer
The appellant is aggrieved by the order dated May 22, 2019. There is a delay in the filing of the appeal and accordingly an application has been filed
for condonation of the delay. It has been stated that the appellant met with an accident as a result there was an injury in his spine and was confined to
bed rest for six months and therefore could not file the appeal.
Having heard the learned counsel for the appellant, we are satisfied that sufficient cause has been made out to condone the delay. We accordingly
condone the delay. Misc. Application is allowed.
Having heard the learned counsel for the parties, we find that the controversy involved in the present case is squarely covered by the judgment of
this Tribunal in the case of Jigna Vipul Vora vs. SEBI and other connected appeals (Appeal No. 93 of 2020 decided on March 4, 2020). In view of the
aforesaid, the impugned order in so far as it relates to the appellant cannot be sustained and is quashed. The matter is remitted to the Adjudicating
Officer to decide afresh in accordance with law.
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.