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Judgment
Tarun Agarwala, Presiding Officer
Having heard the learned counsel for the parties, we find that the controversy involved in the present appeals is squarely covered by the decision of this Tribunal in Mrs. Bharti Goyal vs Securities and Exchange Board of India (Appeal No. 159 of 2020) and Mr. Laxmikant Vyas vs Securities and Exchange Board of India (Appeal No. 160 of 2020) decided on August 25, 2020. We, therefore, do not find any merit in the appeals and are dismissed with no order as to costs. Misc. Application is disposed of accordingly.
The present matters were 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.