HDFC BANK LTD Vs. RAJENDER JAINA

JUDGEMENT

(1.) HEARD the learned counsel for the parties. Learned counsel appearing on behalf of the petitioners submitted that the Telephone Regulatory Authority of India (TRAI) has introduced a "Do not call Registry" under which a consumer has to register his telephone number stating that he should not be disturbed by various Institutions, including the Banks, for providing the telemarketing services.

(2.) AS against this, learned counsel for the complainant/consumer states that such responsibility should be on the part of the Institution or the Banks to get themselves registered and ask the consumers, whosoever wants their service of telemarketing. He, therefore, submits that the entire method adopted by TRAI is against the interest of the consumers and this procedure is totally in a reverse direction. It is his contention that the consumers" right of privacy is disturbed and on occasions when someone is working in the office, he receives unsolicited telephone calls and, hence, these calls are required to be restrained.