1. This appeal is filed to challenge the adjudication order dated March 30, 2012 passed by the Adjudicating Officer (AO for short) of Securities and Exchange Board of India (SEBI for short) wherein penalty of ` 45 lac has been imposed upon the appellant for not redressing investor grievances within the time specified therein and not submitting action taken report within the time specified in the specified format.
2. Grievance of the appellant is that, it is a defunct company since last
14 years. It is contended that inspite of the appellant company being a defunct company steps were taken from time to time to redress the investor grievances.
3. It is not in dispute that during the pendency of this appeal all investor grievances that were pending as on the date of adjudication order dated March 30, 2012 have been redressed.
4. On being pointed out by the counsel for respondent that as on date there are 25 more investor grievances, counsel for appellant on instruction undertakes that appellant would redress the aforesaid 25 investor grievances received by SEBI within a period of 8 weeks from today. Undertaking given by the counsel on behalf of appellant to the above fact is accepted. Since investor grievances which had remained to be redressed on the date of passing of the adjudication order dated March 30, 2012 have now been redressed and that the appellant company has undertaken to redress newly received 25 investors grievances within a period of 8 weeks from today, we deem it proper to reduce penalty from ` 45 lac to ` 5 lac to be paid by the appellant to the respondent within a period of 4 weeks from today.
5. Appeal is disposed of in the above terms with no order as to costs. Sd/- Justice J.P. Devadhar Presiding Officer Sd/- Jog Singh Member Sd/- A S Lamba Member 07.05.2014 Prepared & Compared By: PK