Jitendra Babubhai Chokshi vs Securities And Exchange Board Of India And Others

Tarun Agarwala, Presiding Officer

The present appeal has been filed against the disposal of their complaint on the Securities and Exchange Board of India Complaints Redress System

(“SCORESâ€) platform by communication dated February 17, 2021 and March 03, 2021. We find from a perusal of the appeal that the appellant

had purchased some shares of respondent no. 1 Company in 1991 and applied for transfer of the shares in his name. It is alleged that most of the

shares were transferred except 50 shares. Certain correspondence have been made and since nothing happened, the present complaint was filed after

27 years with regard to the non-transfer of the shares in the appellants demat accounts which complaint has been disposed of by the impugned

communication.

Having heard the learned counsel for the parties, we are of the opinion that the SCORES platform cannot be utilized to settle private disputes

between two parties which are 27 years old. The complaint was rightly disposed of by the respondents on the SCORES platform. We do not find any

manifest effor in the impugned communication for this Tribunal to interfere. Dismissed.

The present matter was heard through video conference due to Covid-19 pandemic. At this stage it is not possible to sign a copy of this order nor a

certified copy of this order could be issued by the Registry. In these circumstances, 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. Parties will act on production of a digitally

signed copy sent by fax and/or email.