JYOTI RAJESH SHAH Vs. INTEGRATED ENTERPRISES (INDIA) LTD

JUDGEMENT

(1.) THIS revision petition has been filed by the petitioners/complainants against the order dated 11.04.2012 passed by the Maharashtra State Consumer Disputes Redressal Commission, Mumbai (in short, 'the State Commission ') in Appeal No. A/10/885 - Jyoti Rajesh Shah and Anr. Vs. Integrated Enterprises (India) Lt d. by which, while dismissing appeal, order of District Forum dismissing complaint was upheld.

(2.) BRIEF facts of the case are that complainants/petitioners opened a Demat account with OP/Respondent. Complainants alleged that after introduction of computerized slips in the year 2001, complainants were not provided new computerized slips for operating a Demat account and alleging deficiency on the part of respondent, filed complaint before District Forum. OP resisted complaint and submitted that computerized slips were not handed over, as the signatures on his requisition letter did not match. Later on, 6 slips were sent by courier, but complainants ' door was found locked and slips could not be delivered, hence, prayed for dismissal of complaint. After hearing both the parties, District Forum dismissed complaint against which, appeal filed by the petitioner was dismissed by leaned State Commission vide impugned order against which, this revision petition has been filed.

(3.) ON 11.7.2013, after hearing the parties to some extent, petitioners were directed to supply self -attested copy of PAN Card to the respondent within a week and respondent was directed to allow the petitioners to operate account within a week from receipt of self -attested copy of PAN Card. On 1.8.2013, authorized representative of the petitioners and learned Counsel for the respondents submitted that direction dated 11.7.2013 have been complied with by the parties. Authorized Representative of petitioners further submitted that he has been allowed to operate his Demat account.