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Judgment
1 The appellant has filed this appeal against the order dated 18th June, 2021. There is a delay of 14 days in the filing of the appeal and, accordingly, an application for condonation of delay has been filed. For the reasons stated in the application, the delay is condoned. The application is allowed.
2 The appellant was an auditor in the Company and by the impugned order he has been debarred from taking any assignment in a listed Company for a period of one year for an alleged violation of 2004-2005.
3 Let a reply be filed by the respondent within three weeks. Rejoinder may be filed by the appellant within three weeks thereafter. The matter would be listed for admission and for final disposal on 10th December, 2021.
4 Considering the aforesaid, we stay the effect and operation of the impugned order in so far as it relates to the appellant till the next date of listing.
5 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.
6 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.