Per: Justice Tarun Agarwala, Presiding Officer (Oral)

1. For the reasons stated in the application, the delay in the filing of the appeal is condoned. The application is allowed.

2. We have heard Mr. CA Hari OM Maheshwari, authorised representative of the appellant and Mr. Sumit Rai, Advocate assisted by Mr. Manish Chhangani, Ms. Samreen Fatima and Mr. Sumit Yadav, Advocates for the respondent.

3. The broker’s fee was refunded by SEBI after almost 20 years but no interest was paid. In this regard, the appellant filed an application on 10th August, 2022 praying for payment of interest as well as cost of appeal and expenses which application is pending consideration before SEBI. Since this application has not been decided the appellant has approached this Tribunal.

4. Having heard the learned counsel for the parties, we dispose of the appeal directing the respondent to pass an appropriate order on the appellant’s application within two months from today. In the circumstances of the case there shall be no order as to costs.

5. 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.