RANDHIR SINGH Vs. PRADEEP VAKIL

JUDGEMENT

(1.) Learned counsel for the parties present. Arguments heard.

(2.) The case of the complainant is that he purchased 10000 shares for Rs. 20,000/- from Vatsa Corporation Ltd., OP 1 through its sub-broker but the shares were not transferred in favour of the complainant.

(3.) The District Forum allowed the complaint and passed the following order: