TARSEM JINDAL Vs. KASHMIRI LAL GOYAL

JUDGEMENT

(1.) DR . Tarsem Jindal had purchased 1200 shares from M/s. D.C. Gupta and Company, out of which 200 shares of Larsen & Turbo were sold to the complainant Mr. Kashmiri Lal Goyal. Subsequently, the complainant Mr. Goyal sent the shares to the Company for getting the same transferred in his name but the Company refused to do so (vide letter dated 3.9.1992). The complainant thereafter sent these shares to M/s. D.C. Gupta and Company with a covering letter without any fruitful result. Later on the complainant wrote a letter to Delhi Stock Exchange Ltd., which informed the complainant Mr. Goyal to approach M/s. Lalit and Company for doing the needful. As the shares could not be got transferred, Mr. Goyai instituted a complaint before the District Forum. The District Forum directed the complainant to deliver the original share certificate, etc. to Dr. Tarsem Jindal to enable him to get the shares transferred in the name of the complainant.

(2.) AGGRIEVED by this order of the District Forum, the complainant Kashmiri Lal Goyal went up in appeal to the State Commission. The State Commission after hearing the parties held that:

(3.) DISSATISFIED with the order of the State Commission, Dr. Tarsem Jindal has come in revision before us. Submissions of the learned Counsel for the revision petitioner