HDFC BANK LTD. Vs. RAJENDER JAIN

JUDGEMENT

(1.) LEARNED counsel for the complainant submitted that instead of maintaining a ˜Do not Call Register, a system for ˜Do Call Register should be introduced. It is pointed out that so called ˜Do not Call Register has not served any purpose and several unsolicited calls are made, which is against the right of privacy of the complainants/large number of citizens who are disturbed at any point of time due to telemarketing by various banks/financial institutions. We have adjourned this matter on the ground that the matter is likely to be taken up by the Apex Court but the same is likely to take more time.

(2.) TILL further orders, it would be just and proper to direct the banks not to disturb the privacy of consumers by making unsolicited telemarketing calls.

(3.) HOWEVER , learned counsel for the petitioners submit that the matter requires consideration and seek a weeks time for arguing the matter.