POKHRAN INVESTMENT PVT. LTD. Vs. INDUSIND BANK LTD.

JUDGEMENT

(1.) Heard Ms. Suchitra Kumbhat, Advocate, for the complainant, Mr. Sunil Saluja, Advocate, for OP-1, Mr. Anaya Kumar, Advocate, for OP-2, Mr. Anuj Panwar, Advocate, for OP-5, Mr. Sanjoy Kumar Ghosh, Advocate, for OP-6 and Ms. Iqra Khan, Advocate, for OP-7.

(2.) Pokhran Investments Private Limited has filed above complaint, for directing the opposite parties to pay compensations with interest @18% per annum from 30/4/2000 till the date of payment, i.e. (i) Rs. .00one crore for mental agony and harassment; (ii) Rs. .00one lakh, as telephone, consultancy, postage and travelling expenses; (iii) Rs. .006928176/- as estimated sale proceeds of 10687 shares; (iv) Rs. .0012931270/-, as estimated sale proceeds of 21374 equity shares; (v) Rs. .008639084/-, as estimated sale proceeds of 45231 equity shares, which could have been purchased on 24/5/2000, from the sale proceeds of 10687 shares and 21374 equity shares; and (vi) any other relief, which is deemed fit and proper in the facts and circumstance of the case. The complaint was amended on 1/4/2011 and in amended complaint, the complainant prayed that the opposite parties be directed jointly and severally to compensate the complainant (i) for mental agony and harassment due to creating lien on all the 32061 shares of the complainant; (ii) for freezing the account and refusing to transfer the account to Bangalore branch (iii) pay the loss as mentioned the original complaint: and (iv) any other relief, which is deemed fit and proper.

(3.) The complainant stated as follows:-