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Judgment
Let a reply be filed by the respondent within two weeks enclosing the documents in which the appellant is signatory and which would indicate that
he was working as a Director in the Company in question. The respondent will also explain the delay of 15 years in the issuance of the show cause
notice. List on 18th May, 2021.
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 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.