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Judgment
Tarun Agarwala, Presiding Officer
Learned counsel Mr. Neville Laskhkari appearing for the appellant states on instructions to withdraw the appeal since SEBI has served a show cause notice dated 9th February, 2021. In view of his statement, both the appeals are dismissed as not pressed. Misc. application nos.262 and 225 of 2020 are also disposed of accordingly.
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.