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Judgment
Tarun Agarwala, Presiding Officer
Misc. Application No. 73 of 2022 (Application for Clarification)
Having heard the learned counsel for the appellants. We do not find any need to clarify our order dated December 23, 2021. The clarification
application is rejected.
Misc. Application No. 103 of 2022 (Application for Extension of time)
An application has been filed by Securities and Exchange Board of India (“SEBIâ€) seeking further time to decide the application of the
appellants as per our order dated December 23, 2021. Considering the facts and circumstance that has been brought on record, we allow the
application and direct SEBI to decide the appellant’s application on or before March 15, 2022.
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.