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Judgment
Tarun Agarwala, Presiding Officer
The present appeal has been filed against the impugned order dated February 3, 2022, passed by the National Stock Exchange of India Ltd. (hereinafter referred to as ‘NSE’). NSE has passed another order cum show cause notice dated February 28, 2022.
In view of the aforesaid, the learned counsel for the appellant seeks permission to withdraw the appeal to enable him to peruse the matter and to file a reply before NSE. Permission granted. The appeal is dismissed as not pressed at this stage. All applications are disposed of.
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.