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Judgment
List this appeal on March 2, 2021 along with Appeal No. 31 of 2020. In the meanwhile, Shri Gaurav Joshi, the learned senior counsel for SEBI will
also take instructions as to why the demat account as well as recovery notice has been issued prior to the expiry of 45 days as given in the impugned
order to the appellant to deposit the amount.
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.