ANIT PROPERTIES PVT. LTD. Vs. HDFC BANK LTD.

JUDGEMENT

(1.) The question of utmost importance in this case is, "Whether the complainant is a 'consumer'?". This case will decide the above said three Original Petitions, bearing Nos. 306/ 2000,308/2000and311/2000.The facts of these cases are similar and these cases are disposed of by one common judgment.

(2.) Three different consumers filed the cases against one opposite party, HDFC Bank Ltd., on 18.8.2000. We have taken the facts from OP 306/2000.

(3.) Anit Properties Pvt. Ltd., is a Company, incorporated under the provisions of the Companies Act, 1956. The complainant transacts the business to deal in properties, investments in shares, securities, etc. Centurion Bank, the opposite party, which was subsequently taken over by HDFC Bank Ltd., the opposite party applied for purchase of shares of Public Limited Companies on behalf of its customers, on certain terms and conditions. This is the service rendered by the opposite party to its customers / clients, opposite party also finances the purchase of the shares of the Company which the concerned customer/client is desirous of purchasing.