Money Matters Financial Services Limited v. Securities And Exchange Board Of India

P.K Malhotra, Member (Oral):— The learned counsel appearing for the respondent Board states on instructions that the Board is willing to review the impugned order dated April 29, 2011 and for the purpose it will be affording an opportunity of hearing to the appellant within two weeks and will pass appropriate order within four weeks thereafter. On that understanding, learned counsel for the appellant, on instructions, seeks to withdraw the appeal.

The appeal is dismissed as withdrawn.