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Judgment
Tarun Agarwala, Presiding Officer
Misc. Application No.282 of 2020
For the reasons stated in the application, the delay in filing the appeal is condoned. Misc. Application no.282 of 2020 is allowed.
Appeal No.275 of 2020
After hearing the learned counsel for the parties a statement was made by the learned counsel for the respondent Mr. Sachin Chandarana that
NSE will withdraw the order and the proceedings initiated against the appellant.
In view of the aforesaid statement that the impugned order is withdrawn and the proceedings initiated are also withdrawn the appeal has become
infructuous and is dismissed as such with no order as to costs.
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.