AI Structured Summary
Not yet generated for this judgment
Judgment
Tarun Agarwala, Presiding Officer
For the reasons stated in the application, the delay in the filing of the appeal is condoned. The application is allowed.
We have heard the learned counsel for the parties.
The present appeal has been filed against the order of the delisting committee whereby the Company's shares have been compulsorily delisted from the stock exchange platform. The delisting has happened on the ground on non-payment of fine, listing fees as well as being suspended.
Having heard the learned counsel for the appellant we do not find any error in the order passed by the delisting committee. The appeal fails and is dismissed with the observation that in the event the appellant pays the arrears of fine and delisting fees it would be open to the stock exchange to reconsider the matter.
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.