GLAXO INDIA LIMITED Vs. KANA BOSE

JUDGEMENT

(1.) This is an appeal against order of the Calcutta District Forum, Unit-I dated 30.8.1996 directing opposite party-1 to issue duplicate certificate in respect of 31 shares in favour of complainant within 45 days of the receipt of the copy of the order.

(2.) The facts leading to the case lie in a short compass.

(3.) The complainant purchased 31 Equity Shares of opposite party-1 from market and sent the same to it on 13.6.1994 for transfer. Opposite party-1 acknowledged the receipt of the same together with Transfer Deed and by its letter dated 17.5.1995 informed the complainant about the despatch of transferred shared by Registered Post to the complainant on 20.7.1994. The complainant having not received the share certificates sent Indemnity Bond and affidavit to opposite party-1 on their requisition on 30.5.1995 for issue of duplicate certificates.