VARSHA MADHUKAR KHANWALKAR Vs. AXIS BANK

JUDGEMENT

(1.) All these four complaints have been instituted by Investors. As to how they proceeded to invest in stocks individually and separately are stated by them separately in their complaints. The recital contained in paragraph 25 in the case of Varsha Madhukar Khanwalkar (Supra) as follows:

(2.) The recital contained in the case of Sandeep Nitin Tupkari (Supra) in paragraph 24 as follows:

(3.) The recitals contained in the case of Sanjiv Chandrakumar Mehra (Supra) in paragraph 24 and 25 as follows: