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Delhi High Court Slams Petitioner Who Alleged SEBI Irregularities in IPO Approvals - (29 Nov 2021)

CAPITAL MARKET

Delhi High Court has slammed a petitioner for alleging that the Securities and Exchange Board of India (SEBI) is approving IPOs (initial public offerings) in a hasty manner, without proper scrutiny, noting that the Petitioner, who sought the constitution of a fresh body for IPO approvals, was aged merely 19 years and there was little to no likelihood of his understanding the complexities of a securities market.

Tags : DELHI HIGH COURT   SEBI IRREGULARITIES IN IPO APPROVALS  

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