JAIPRAKASH KULKARNI Vs. BANKING OMBUDSMAN

JUDGEMENT

(1.) Rule. Respondents waive service. Rule made returnable forthwith. Heard finally by consent of the parties.

(2.) This Petition deals with a Cyber Fraud and is an example of how increasingly the innocent persons are becoming victims of Cyber Fraud.

(3.) Petitioner No.1 is a Director in Petitioner No.2, which is a closely held family company of Petitioner No.1. Both Petitioner No.1 and Petitioner No.2 are hereinafter jointly referred to as the Petitioners.