Securities And Exchange Board Of India - Subsection
Section 8(4) in The Securities and Exchange Board Of India (Delisting of Equity Shares) Regulations, 2009
(4)While considering an application seeking in principle approval for delisting, the recognised stock exchange shall not unfairly withhold such application, but may require the company to satisfy it as to -(a)compliance with clause (b) of sub-regulation (1);(b)the resolution of investor grievances by the company;(c)payment of listing fees to that recognised stock exchange;(d)the compliance with any condition of the [Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015] [Substituted 'listing agreement' by Notification No. SEBI/LAD-NRO/GN/2018/46, dated 14.11.2018 (w.e.f. 10.6.2009).] with that recognised stock exchange having a material bearing on the interests of its equity shareholders;(e)any litigation or action pending against the company pertaining to its activities in the securities market or any other matter having a material bearing on the interests of its equity shareholders;(f)any other relevant matter as the recognised stock exchange may deem fit to verify.
