RELIANCE CONSULTANCY SERVICES LTD & ANR ; KARVY CONSULTANTS LTD Vs. RAMESH CHANDRA SRIVASTAVA & ANR ; NUTAN SRIVASTAVA

JUDGEMENT

(1.) Present Revision Petition has been filed by the Petitioners /Opposite Parties against the impugned order dated 05.10.2016 passed by Uttar Pradesh State Consumer Disputes Redressal Commission at Lucknow (for short, 'State Commission') in First Appeal No. 1353 of 2004.

(2.) The Respondents/Complainants had filed a Complaint against the Petitioners/Opposite Parties seeking directions against the Opposite Parties No.1 and 2 i.e Reliance Consultancy Services Ltd. and Karvy Consultants Ltd. to immediately return to the Complainants 44 shares plus 44 bonus shares of RIL along with dividends together with compensation of Rs.50,000/- for mental agony, physical torture and expenses in correspondence plus Rs. 33,000/- as litigation expenses.

(3.) The District Consumer Disputes Redressal Forum-II, Lucknow (for short, 'District Forum'), vide its ex-parte order dated 13.01.2004, while allowing the Complaint gave the following order;