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Judgment
Tarun Agarwala, Presiding Officer
Cause shown is sufficient. The order dated December 5, 2022 is recalled. The restoration application is allowed. The appeal is restored to its original number.
We have heard Shri Anil Kumar Jain, Company Secretary for the appellant. We find from a perusal of the impugned order dated February 9, 2018 that the penalty was imposed for non-compliance of complaint on the SCORES platform. This facility was provided for redressal of complaint against listed companies. From the perusal of record we find that appellant Company was delisted on May 12, 2017 which is not disputed by the respondent. As a result of this delisting, the Company went outside the purview of the SEBI Act and the regulatory actions made thereunder.
In view of the aforesaid, the impugned order cannot be sustained and is quashed. The appeal is allowed.
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.