TRUSTLINE SECURITIES LTD Vs. ASHISH SHARMA

JUDGEMENT

(1.) Ia No.19581/2014

(2.) It is the plaintiff's case that the defendant had entered into a MemberClient Agreement dated 10.08.2011 for the purpose of opening a trading account with the plaintiff-company. After completing all the formalities prescribed by the SEBI, the defendant's trading account was opened and he was given a unique client code being No. 151A08.

(3.) Thereafter, the defendant gave the plaintiff a cheque dated 09.08.2011 of Rs.25,00,000/- bearing number 763926 drawn on ICICI Bank, with the assurance that the cheque would be honoured upon presentation.