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Judgment
Affidavit of service has been filed in Appeal No. 354 of 2022. Respondent Nos. 2, 3 and 4 have been served and an affidavit of service has been filed to that effect. No one appears for Respondent Nos. 2, 3 and 4. In Appeal No. 355 of 2022 an affidavit of service has been filed indicating that respondent nos. 2 and 3 have been served. No one appears before this Tribunal on behalf of Respondent Nos. 2 and 3.
The learned senior counsel for the respondent SEBI Shri Gaurav Joshi states that the matter may be adjourned in order to SEBI to engage another counsel as he does not wish to appear as there may be some conflict of interest. The matter may be adjourned. List for admission and for final disposal on November 16, 2022.
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. Certified copy of this order is also available from the Registry on payment of usual charges.