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Judgment
Tarun Agarwala, Presiding Officer
The delay in filing the appeal is condoned. The application for condonation of delay is allowed. The exemption application is also allowed.
By communication dated March 14, 2023 the appellant was informed of the penalties imposed for non-compliance of various provisions of the SEBI (Listing Obligations and Disclosure Requirements) Regulations, 2015 (“LODR Regulations”). Against this communication the present appeal has been filed.
We have been informed by the learned counsel for the respondent that the appellant can seek waiver of the penalty by filing an appropriate application.
In view of the aforesaid statement, we dispose of the appeal permitting the appellant to file a waiver application within two weeks from today. If such an application is filed the respondent will consider and dispose of the matter within two weeks thereafter.
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.