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Judgment
Misc. Application No.247 of 2020
For the reasons stated in the Misc. Applicatio, the delay in filing the appeal is condoned. The application is allowed.
Appeal Lodging No.247 of 2020
Connect with the Appeal (L) No.233 of 2020 Poonam P. Jain vs. SEBI and list on 13th October, 2020.
Four weeks time is allowed to the Respondent to file a reply. Two weeks thereafter to the Appellant to file rejoinder. The matter would be listed for
admission and for final disposal on the above date fixed.
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.