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Judgment
Since similar appeals are listed on 13th October, 2020, we adjourn the hearing of the appeals today and direct that the appeals would be listed
alongwith Appeal No.233 of 2020 Poonam P. Jain vs. SEBI on13th October, 2020 for admission and for final disposal.
In the meanwhile, if reply has not been filed by the Respondent, the same may be done within 10 days from today. Rejoinder, if any, may be filed on
or before the next date of hearing.
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.