SHILPI SHAKT Vs. RAJIV KUMAR GUPTA

JUDGEMENT

(1.) THESE two appeals arise out of the same order dated 9.9.2005 passed by the District Forum, Kashmere Gate, Delhi, whereby Mrs. Shilpi Shakt one of the OPs (hereinafter referred to as the Appellant) along with two other Directors of M/s. Fintra Centre, M/s. Fintra System Ltd.and M/s.N.T.Financial Services, have been directed to refund the deposit amount of Rs. 1,95,000 of the complainant -Shri Rajeev Kumar Gupta (herein after referred to as the complainant), together with interest @ 9% (p.a.) from the date of deposit till realization, with cost and compensation of Rs. 50,000, within a period of 30days, failing which the entire amount would carry interest @ 15% from the date of order till realization.

(2.) SINCE both the appeals are directed against the same order and the parties to the proceedings are also the same, we have proposed to dispose of them by this order, together.

(3.) NONE has been appearing on behalf of Appellant since 8.2.2010 after the appeal case No. FA. 1070/2005 was remanded back by Hon'ble National Commission vide order dated 24.11.2009, setting aside the interim order dated 30.8.2006 passed by this Commission staying execution proceedings initiated by the complainant and directed for recording conclusive findings in the matter giving due opportunities to the parties. We have, therefore, heard the complainant in person at length.