D.K.SOOD Vs. SULTANJEE ENTERPRISES

JUDGEMENT

(1.) THE difference of opinion between two Members with respect to both the unfair trade practice and the compensation application has necessitated me to give my opinion on both the issues.

(2.) IT appears that a Notice of Enquiry for indulgence in unfair trade practices on the part of the respondent came to be issued on 24th February, 1989 pursuant to the docket order passed by the Division Bench of this Commission on 7th February, 1989 in this case. By an interim order simultaneously passed on that day in that very order, the respondent was restrained from continuing with tall and false claims in its publicity campaign with regard to securing jobs abroad for doctors and others.

(3.) THE respondent has filed his reply to all these proceedings. He has denied indulgence in any kind of unfair trade practice on his part.