N.K.Sodhi, Presiding Officer (Oral) - (1.) THIS appeal is directed against the ex -parte order dated December 2, 2010 passed by the whole time member restraining, among others, the appellants from buying, selling or dealing in securities of their own companies and other listed group companies till further orders. Appellant no.1 and its promoters have also been directed to desist from carrying out activities mentioned in the order and to ensure that they do not change the shareholding pattern of the promoter group of their related companies. The ex -parte order has been treated as a show cause notice and the appellants were required to file their replies thereto. We are informed that the appellants would be filing their replies shortly and that the respondent Board is likely to give them a further hearing within the next two weeks. In this view of the matter, it is not necessary for us to examine the issues raised in the memorandum of appeal and while leaving them open, we dispose of the appeal as infructuous. No costs.;