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Judgment
We find that registration certificate was surrendered and accepted by SEBI on July 19, 2018 in spite of which a show cause notice was issued on September 24, 2018 to show cause as to why the license should not be cancelled.
Let a reply be filed by the respondent on or before January 12, 2022. List on January 12, 2022 alongwith Appeal No. 612 of 2021.
Parties will take instructions from the Registrar 48 hrs. before the date fixed in order to find out as to whether the appeal would be heard 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.