ALLAHABAD BANK Vs. NATIONAL CONSUMER AWARENESS GROUP

JUDGEMENT

(1.) WE intend to dispose of all the above titled Revision Petitions and First Appeals by this common order as the question involved in all these cases is similar. In the above Revision Petitions and First Appeal No. 217/93 we are concerned with the order passed by the State Consumer Disputes Redressal Commission, U.T. Chandigarh while in first Appeal No. 224 the order has been passed by State Consumer Disputes Redressal Commission, J. & K at Jammu.

(2.) THE facts are that various persons had made deposits with M/s. Janpriya Finance and Industrial Investment (I) Ltd. (hereinafter referred as Company) having its registered office at Calcutta and branch office at various places in India including Chandigarh and Jammu. Some of the depositors/certificate holders filed complaints under the Consumer Protection Act, 1986 before the State Commission at Chandigarh through National Consumer Awareness Group (Registered) Chandigarh. Before the State Commission, Jammu the complaint was filed by Janpriya Certificate Holders (Srinagar). The Company had account with the different branches of the Allhabad Bank. In these cases we are concerned with the branches of the Bank at Saharanpur, Chandigarh and Srinagar. The above State Commissions allowed those complaints filed by the Depositors/Certificate Holders and ordered the above mentioned Branches of Allahabad Bank to make the payment in terms of the order.

(3.) FURTHER hearings took place before the Calcutta High Court and another ad interim order was passed on March 23,1993 ordering that in the interest of certificate holders, staff, commission agents, share holders and everybody concerned, an attempt should be made to revive the business activities of the said Company. Para Nos. 16 and 17 of that order read as follows: