PREM G S INTERNATIONAL Vs. UNION OF INDIA

JUDGEMENT

(1.) AS the nature of complaints in O.P. Nos. 81 and 86 is similar, both the complaints have been clubbed together and are disposed of by this order.

(2.) IN O.P. No. 81 of 1992 the complainant has alleged that he had suffered because of the failure /refusal of the opposite parties especially opposite party No. 2, Appeal Export Promotion Council in providing 'immediate hired service" in the matter of refund earnest money deposited and in not entertaining him claim for loss of US $ 52,000 for aborted exports against export licence obtatined by him. He has claimed a sum of Rs. 26.73 lakhs. The components of the claim are:" (a)

(3.) THE complainant has argued that the Appeal Export Promotion Council allots quotas (export licences) against 5 per cent bank guarantee towards earnest money deposit for ensuring utilisation of full quantity of the export quota allotted and also levies service charges a different rates for different systems of quotas as per the quota policy of the Government According to the complainant, it renders service for consideration hence he is a consumer via-a-vis the opposite parties.