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Judgment
Connect with Appeal Lodging No.217 of 2020 Gangaram Khandelwal vs SEBI.
Three weeks time is allowed to the Respondent to file a reply. Three weeks thereafter to the Appellant to file rejoinder. The matter would be listed
on 20th October, 2020 alongwith the aforesaid appeal.
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 Presiding Officer 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.