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Sajjan Kedia vs Securities And Exchange Board Of India

Securities Appellate Tribunal Mumbai · Decided on 29 October 2021 · Citation: (2021) 10 SEBI CK 0204

HON’BLE JUDGES
Tarun Agarwala, Presiding Officer · M. T. Joshi, J
CASE NUMBER
Miscellaneous Application No. 980 Of 2021, Appeal No. 659 Of 2021
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Judgment

4 paragraphs · 178 words
1.

For the reasons stated in the application, the delay in filing the appeal is condoned. The application is allowed.

2.

Connect with appeal no.426 of 2021. In the meanwhile, respondent will file a reply within three weeks. Rejoinder will be filed within three weeks thereafter. List for admission and for final disposal on 24th December, 2021.

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.