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Judgment
The Tribunal has been informed that against our interim order dated 18.11.2021 the appellant has filed a review application. The learned counsel for
the appellant states that the arguing counsel is in some medical difficulty and is unable to argue the matter today.
On the other hand, Shri Setalvad, the learned senior counsel for the respondent submitted that Securities and Exchange Board of India
(“SEBIâ€) has filed an appeal before the Supreme Court against the interim order passed by this Tribunal which will come up for admission shortly
before the Supreme Court. The learned senior counsel has prayed for adjournment to enable him to seek appropriate instructions.
Considering the aforesaid, the hearing of the appeal is adjourned. List on March 09, 2022.
Parties are directed to take instructions from the Registrar 48 hrs. before the date fixed in order to find out as to whether the matters would be
taken up for hearing through video conference or through physical hearing.
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.