UNIT TRUST OF INDIA Vs. AMITABH GOEL

JUDGEMENT

(1.) APPEAL No. 1572 of 2008 is by the O.P. and Appeal No. 1671 of 2008 is by the complainant challenging the order dated 23.6.2008 passed by the DF, Bangalore Urban in Complaint No. 786 of 2008 to the extent they are aggrieved.

(2.) THE parties in these proceedings are referred to according to their position in the complaint filed before the DF.

(3.) THE facts in these cases are as follows: