CourtKutchehry.com
Tribunals and CommissionsDivision Bench(2021) 12 SEBI CK 0096

Shefali Chauhan vs National Stock Exchange Of India Limited

Securities Appellate Tribunal Mumbai · Decided on 24 December 2021

HON’BLE JUDGES
Tarun Agarwala, Presiding Officer · M. T. Joshi, J
RESULT
Dismissed/Disposed Of
CASE NUMBER
Miscellaneous Application No. 1329 Of 2021, Appeal No. 754 Of 2021
Download PDFAsk AI about this case

AI Structured Summary

Not yet generated for this judgment

Judgment

3 paragraphs · 181 words

Tarun Agarwala, Presiding Officer

1.

The present appeal has been filed against the order dated October 7, 2021 whereby review application was rejected. We find that the claim of the appellant against the defaulter was rejected by the Defaulters' Committee Section of National Stock Exchange of India Limited ('NSE' for short) by an order of August 13, 2020. This order has not been challenged by the appellant. Consequently, no relief can be given. The appeal fails and is dismissed with no order as to costs. The miscellaneous application is also disposed of.

2.

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.