AI Structured Summary
Not yet generated for this judgment
Judgment
Misc. Application No.300 of 2020
For the reasons stated in the application, the delay in filing the appeal is condoned. Misc. Application No.300 of 2020 is disposed of accordingly.
Appeal No.286 of 2020
Heard both the sides through video conference. Three weeks time is hereby granted to the respondent is to file affidavit-in-reply. Rejoinder, if any,
may be filed within 2 weeks thereafter. Place the appeal for final hearing on 2nd November, 2020 and connect with Appeal no.214 of 2020 Nithish
Bangera vs. SEBI.
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.