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Judgment
Having heard the learned counsel for the parties, an objection has been raised with regard to the delay in filing the appeal. We also find that the demat account of the appellant has been frozen on account of delisting of two companies in which the appellant is shown to be promoter. This fact is disputed by the appellant and in this regard the appellant made several representations which have remained pending.
We also find that the buck is being passed from one authority to another, namely, that NSE passed on the buck to BSE and BSE passed on the buck to SEBI. There is also an e-mail of NSE stating that they have nothing to do with regard to the defreezing of the account.
In the light of the aforesaid, let a reply be filed on the delay application as well as on the merits of the appeal within a week from today. Put up on June 20, 2023. The exemption application is disposed of.
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.