HARA PRASAD GHOSH Vs. ARN INFRASTRUCTURES INDIA LTD

JUDGEMENT

(1.) Ms. Ira Dhingra, Advocate, holding brief of Ms. Medha Ahluwalia, Advocate, sought for adjournment of the case on behalf of opposite party. The notice, issued in the complaint, was served upon opposite party on 14/9/2019. In spite of service of notice of the complaint, the opposite party did not filed written reply within the statutory period. By order dtd. 11/10/2021, right of the opposite party to file written version has been closed and the case was directed to proceed ex-parte. As such we are not inclined to adjourn the case.

(2.) Heard Ms. Swati Setia, Advocate, for the complainant.

(3.) This complaint has been filed for directing ARN Infrastructures India Ltd. (the opposite party) to refund Rs. 10917218.00 along with interest @18% pa. from the date of deposit, till the date of payment; to pay Rs. 13250000.00 with interest @ 18% p.a. from April 2010, till the date of payment; to pay Rs. one crore as compensation for loss of opportunity and for depriving the complainant of the benefit for his investment; to pay Rs. 35/- lakhs as compensation for mental agony and harassment, to pay Rs. 200000/- as cost of litigation and any other relief which is deemed fit and proper in the facts of the case.