B K GUPTA Vs. SHAKEEL AHMED

JUDGEMENT

(1.) We are proceeding to dispose of all these appeals with a common judgment since the appellant is common in all the matters, so also the factual matrix as obtained in these matters. Status of original O. P. is also identical. Claims of the original complainants involved in all these matters are identical.4 different appeals have been filed since there are 4 different complaints. All the complainants are the investors/depositors of the original O. Ps. and complaints were required to be filed with a grievance that there was a failure on the part of the O. Ps. to honour their commitments and reimburse the invested amount by the respective complainants with accrued benefits as assured.

(2.) We also further notice that all the orders also proceed on identical basis. (For brevity's sake appellant hereinafter who is original O. P. No.3, is referred to as "o. P. No.3", respondents in all the complaints as "investors/depositors" ).

(3.) Complainants in all the complainants are Medical Practitioners and they having attracted to the scheme floated by the O. Ps. for investment joined the scheme and invested diverse amounts thereunder.