DAWN INVESTMENT LTD Vs. TATA CONSULTANCY SERVICES

JUDGEMENT

(1.) This original complaint petition has been filed by the complainant alleging deficiency in service of the opposite parties for their failure to transmit the 696 shares in favour of the complainant/petitioner on account of amalgamation of Indian Stocks and Shares Pvt. Ltd. and Indian Shares Dealers Ltd. with the complainant/company as per order of the Hon'ble High Court dated 16.12.92.

(2.) If is alleged that out of 696 shares as detailed out in the complaint petition only 200 shares were proposed to be transferred without informing about other 496 shares sent by the complainant/petitioner to the opposite parties.

(3.) Accordingly, the complaint petition prayed for an order in be nature of prohibition preventing the opposite parties from transferring the shares in favour of anybody and also for direction for transfer of the said entire lot of 696 shares in favour of the complainant/petitioner. The opposite parties did not appear to contest the matter inspire of service of notice upon them as such the case was heard ex-parte.