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Tribunals and CommissionsFull Bench(2021) 01 SEBI CK 0021

Megha Anil Udar And Others vs Securities And Exchange Board Of India And Others

Securities Appellate Tribunal Mumbai · Decided on 20 January 2021

HON’BLE JUDGES
Tarun Agarwala, Presiding Officer · Dr. C. K. G. Nair, Member · M. T. Joshi, J
CASE NUMBER
Miscellaneous Application No. 13 Of 2021, Appeal No. 41 Of 2021
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Judgment

11 paragraphs · 226 words

Tarun Agarwala, Presiding Officer

1.

A complaint was filed on Securities and Exchange Board of India Complaints Redress System (hereinafter referred to as ‘SCORES’)

platform which was initially rejected on August 18, 2020 on the ground that details are lacking. A fresh complaint was filed which was closed by an

order dated August 28, 2020. Thereafter, the review application was filed which was again disposed of on November 27, 2020.

2.

Shri Mihir Mody, the learned counsel appearing for SEBI states that the review application is still pending and that the review application of the

appellants would be decided within two weeks from today. In view of the aforesaid, the present appeal is disposed of directing SEBI to consider and

decide the review application of the appellants and dispose of the same within two weeks from today.

3.

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.