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Judgment
Tarun Agarwala, Presiding Officer
The appellant has challenging the order dated September 2, 2021 wherein a fine has been imposed for not appointing a director under Regulation 17(1)(c) of Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015.
Having heard the learned counsel for the parties, we find that the controversy involved in the present appeal is squarely covered by the decision of this Tribunal in Shekhawati Poly- Yarn Ltd. & Ors. vs National Stock Exchange of India Limited & Ors. in Appeal No. 432 of 2021 decided on July 18, 2022 and Mah Rashtra Apex Corporation Ltd. vs National Stock Exchange of India Limited in Appeal No. 353 of 2021 decided on February 14, 2023.
For the reasons stated in the said decisions, we quash the order dated September 2, 2021. The appeal is allowed. The miscellaneous applications are also accordingly disposed of.
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.