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Judgment
The learned counsel for the appellant states that the controversy involved in the present appeal is squarely covered by a decision of this Tribunal in Dewan Housing Finance Corporation Ltd. & Anr. Vs. SEBI & Anr. (Appeal No. 206 of 2020 decided on October 09, 2020). Shri Sancheti, the learned senior counsel for the respondent submitted that against the said decision a Civil Appeal has been filed before the Supreme Court of India which appeal is going to be heard on July 21, 2022.
The learned senior counsel prayed that the matter be adjourned.
In view of the aforesaid, the matter is adjourned. List on August 01, 2012. Considering the facts and circumstances that has been brought on record the effect and operation of the impugned order in so far as it relates to the appellant shall remain stayed.
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.