SUAHISH DIAMONDS LTD Vs. SUREKHA

JUDGEMENT

(1.) We are proceeding to dispose of this appeal at the stage of its admission itself on perusal of the material available before us and on hearing the employee of the appellant named above and Mr. Rahul Gandhi-Advocate for respondent No.1/organisation complainant.

(2.) Original O. P. No.1 are the appellants in this appeal, who have challenged the order dated 12.7.2001 passed by District Forum, Pune holding it along with other O. Ps. being deficient in the matter of processing of the shares, which the complainant has deposited with them for the endorsement to the effect of full payment thereof by the complainant.

(3.) O. P. No.1 is a Company issuing the shares and O. P. Nos.2 and 3 are their Agents.