AI Structured Summary
Not yet generated for this judgment
Judgment
Regulation,Details,Fine
31,Shareholding Pattern,1000
33,Financial results,35000
27(2),Corporate Governance Report,1000
27(2),Corporate Governance Report,22000
34,Annual Report,10000
13(3),"Adequate steps for investor
complaints",29000
44,Voting rights,10000
17(1),"Composition of BOD including
appointment of woman Director",460000
17(1),"Composition of BOD including
appointment of woman Director",460000
18(1),Constitution of Audit Committee,184000
18(1),Constitution of Audit Committee,184000
19(1)/19(2),"Constitution of Stakeholder
relationship Committee",184000
20(2),"Constitution of Stakeholder
relationship Committee",184000
20(2),"Constitution of Stakeholder
relationship Committee",184000
6(1),"Appointment of qualified CS as
Compliance Officer",92000
,Total Basic Fine,"20,40,000
Having heard the learned counsel for the parties, we find that admittedly, the appellant has violated various provisions of the Listing Regulations.",,
The limited prayer made before us was that due to unforeseen events, the stock exchange should have taken the events as a mitigating factor to",,
waive or reduce the quantum of penalty. In this regard, we find that the exceptions carved out in the circular dated May 3, 2018 relates to certain",,
events which in the instant case was not existing. Further, we find that there no justification or any reason has been given as to why a Company",,
Secretary and the two independent directors could not be appointed.,,
In the absence of any cogent reasons, we do not find any justification to reduce the quantum of penalty.",,
For the reasons stated aforesaid, we do not find any merit in the appeal. Dismissed.",,