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Judgment
Tarun Agarwala, Presiding Officer
The review application has been filed against the order of the Tribunal dated February 24, 2020 whereby the appeal of the appellant was dismissed on the ground of laches.
Having heard the appellant in person, we do not find any reason to review our order. The review application fails and is dismissed.
However, we find that the appellant's application on the SCORES platform was rejected on account of non-furnishing of certain documents like manual ledgers before the stock exchange. We find that initially the appellant had filed a complaint before the stock exchange which was dealt by the Committee. Since the appellant has appeared in person and is not well versed with the securities laws and is ex-Army personnel, we dispose of the matter directing the appellant to file a fresh application / complaint before the stock exchange annexing all the documents within four weeks from today. If such an application / complaint is filed by the appellant, stock exchange will deal with the matter in accordance with law and pass an appropriate order, if possible, within three months thereafter.
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.