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Judgment
We have heard the learned senior counsels/ learned counsel for the parties at length. Order reserved.
The impugned order dated December 03, 2020 has rejected the application for reviewing under the Securities and Exchange Board of India (STP
Centralised Hub and STP Service Providers) Guidelines, 2004. This order was to become effective after three months from the date of the receipt of
the impugned order, which period is going to expire on March 03, 2021. Given the paucity of time in delivering the order by this Tribunal we direct that
the effect and operation of the impugned order dated December 03, 2020 shall remain in abeyance till the delivery of the judgement.
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.