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Judgment
It has been stated that the affidavit of compliance has been filed by the two stock exchanges, BSE and NSE. Put up this matter on February 8, 2022 to enable the learned counsel for the appellant to seek necessary instruction and intimate the Tribunal as to whether the trading account has been unfrozen.
Parties will take instructions from the Registrar 48 hrs. before the date fixed in order to find out as to whether the appeal would be heard 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.