Central Information Commission
Kartik Aggarwal vs Securities And Exchange Board Of India ... on 11 November, 2021
Author: Neeraj Kumar Gupta
Bench: Neeraj Kumar Gupta
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quoted in the LODR regula atio ong. As OELGT is uot making volemtary disclosure of this
x
Phe placed before the Chairman,
infor mation within the public domain, let the matte:
SEB as ap parently | larger pablic unterest is involved in the matter,
Gn query from the Commission regarding that as to whether any such re part
is anbmitted by the Stock Exchange. Qn this, the respondent submitted that they have
to check their records with the concerned « depariment in this regard. This indicates that m reply to query nes. 2 to 4a callens approach has been adopted in denying the information. The pablic authority is directed to check the records that as on the date of receipt of RT] application whether any records of information is available/made by the stock exchange for action taken on non- compliance of LODE regulations by the listed companies. If it already exists on record then it should be send to the appellant within a period 30 days from the date of receipt of copy of this order.
B, The matter should be brought to the notice of Ch nairman, SEBY that the information related to the listed companies who are not complying with the LAQDR regulations or action taken by stock exchanges under the delegation power by SERBY tay be considered for suo-moto disclosure as it relates to larger public interest and is binding on the promoters of the c ompany, Further, general instruction/guidelines should be made available in public domain to this effect.
10. A show cause notice is issued to the then CPIO for giving explanation as to wiry penalty should not be imposed on him u/s. 20(1) of the Act for wilfully obstructing the information.
ii. The above directions of the Commission should be complied within a period of 30 days from the date of receipt of this order.
i2. The respondent is directed to place a copy of this order before the Chairman, SEBT for appropriate action in the matter, i3. With the above observations, the appeal is disposed of.
ithenticated trie capy huurnfira wane ake C. Sharma (4. Hf. aT),
2. Registrar GU-UGTU), £1-26105682) Idresses of the parties CPIO Securities and Exchange Board of India RTI Cell, SEBI Bhawan, Plat No. C-4A, G-Block, Bandra-Kurla Complex Bandra (East) Murmbai-40005 | Kartik Agearwa CAMPISSOREL ve CR rT PRES RS yyeretien KEE TRAPRICS.
i wedge: aageee ore PENN Ta SAL Sey} ad <a rant sr faatisy / Date E13 t020 reek Sow gee 2 aA Gang .e:
Reo OUP Ey yf + " PReeac ry Trateccds mre; 4 CC SERB /A/2019 (638360 Dated LS 2 GaRi Securities and Exc hange Board india, Nodal CPIG, RTI Cell SEB Bhawan, } Plot No. C-4-A, G-Block, Bandra-Kurla Complex Bandra { Bast}]}-Mumbai-40os i Subject: Reply to show cause in case No. CiC/SEBIH /A/2019/ 638360, Sar With reference to your show cause x reply/submission dated 603.02. eee in respect of aforesaid case, it is to Intimate that the show cause notice has been dropped by the H fon'ble iniormation Cormmissioner, on the basis o your reply.
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