Harivallabh Mundra vs Securities And Exchange Board Of India

Shri Anshuman Sugla, the learned counsel for the appellant states that he may be permitted to withdraw his vakalatnama. Permission granted. He will not appear on behalf of the appellant any further. List on October 26, 2021 to enable the appellant to engage another counsel. The authorized representative of the appellant is also present today.

Parties are directed to take instructions from the Registrar 48 hours before the date fixed in order to find out as to whether the matter would be taken up for hearing 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.