AI Structured Summary
Not yet generated for this judgment
Judgment
There is a delay in the filing of the appeal. For the reasons stated in the application, the delay is condoned. The application is allowed.
Put up this matter on Monday i.e. on September 06, 2021 to enable the learned counsel for the appellant to seek instructions with regard to the non-payment of the listing fees/ fine etc. to the stock exchange.
Parties are directed to take instructions from the Registrar 48 hours before the date fixed in order to find out as to whether the matter would be taken up for hearing through video conference 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.