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Judgment
Tarun Agarwala, Presiding Officer
The present appeal has been filed against the order dated November 8, 2017 passed by the Whole Time Member (‘WTM’ for short) of
Securities and Exchange Board of India (‘SEBI’ for short). The appeal is accompanied alongwith various applications and one of them is the
application to withdraw the appeal with liberty to file afresh. Considering the prayer we allow the application. The appeal is dismissed as withdrawn
and liberty is given to the appellant to file afresh within four weeks from today. All other Misc. Applications are rejected at this stage.
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 Presiding Officer 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.