N.K Sodhi, Presiding Officer (Oral):— Counsel for the parties are agreed that in view of our orders passed in Rakhi Trading Pvt. Ltd. v. Securities and Exchange Board of India and Indiabulls Securities Ltd. v. Securities and Exchange Board of India, Appeals No. 70 and 51 of 2009 decided on October 11 and October 26, 2010 respectively, the present appeal deserves to be allowed. The appeal is, therefore, allowed and the impugned order dated April 30, 2010 set aside with no order as to costs.