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Judgment
Tarun Agarwala, Presiding Officer
The present appeal has been filed against the order of the Adjudicating Officer (hereinafter referred to as ‘AO’) of the Securities and Exchange Board of India (hereinafter referred to as ‘SEBI’) dated October 6, 2021 imposing a penalty. There is a delay of 632 days in the filing of the appeal. We do not find any valid reason in the application for condoning the delay. In our opinion there is an inordinate delay in approaching the Court.
Consequently, we are not inclined to entertain the appeal at this belated stage. The application for condonation of delay is rejected, as a result of which, the appeal is dismissed with no order as to costs. The miscellaneous application is also disposed of.