NATIONAL  CONSUMER  DISPUTES  REDRESSAL  COMMISSION

NEW  DELHI

 

CONSUMER  COMPLAINT  NO.            82             OF             2006

 

Atul Nanda & Anr.                                                  …        Complainants

Versus

Reserve Bank of India & Ors.                              …        Opposite Party

 

 

BEFORE :

                        HON’BLE  MR. JUSTICE  M.B. SHAH,  PRESIDENT

                        MRS. RAJYALAKSHMI  RAO,  MEMBER

 

For the Complainant         :           Mr.Atul Nanda, Advocate 

 

For the Opp. Parties          :           Mr.C.Mukund, Advocate with Mr.Shashank

Sharma, Ms. Neeraj, and Mr.Aneesh Garg,

 Advocates  for OP 1 (RBI)

 

Mr.S.L. Gupta, Advocate & Mr.   R.K. Dikshit Advocate for Opp. Parties 3,18,21,36,37,38,39,41,43,69

 

Mr.Harsh Jha and Mr.Dhruv Mehta, Advocates for OP 4

 

Mr.R. Majumdar, Advocate  for OPs 5, 10, 14

 

Ms. Praveena Gautam, Advocates for OP 6, 60

 

Mr.V.K. Tandon, Advocate for OP 7

 

Mr.Pradeep Dewan, Mr.Anupam Dhingra, Advocates for OP 8

 

Mr. Rohit Madan, Advocate for OP 9

 

Mr. Bishwajit Bhattacharya, Sr.Advocate with Mr. Sudarshan Rajan,  for OP 12

 

Mr. Rambir Singh and Mr.Kunal Tandan, Advocates for OP No.13

 

Mr. R.N. Rout, Advocat and Mr. B.N. Patra

Advocate  for OP 15

 

Mr. Saran Suri, Advocate for OP 16

 

Mr.H.D. Talwani, Advocate for OP 17

 

Mr.Anshu Mahajan, Advocate for OP 19

 

Dr.Sunil Narula, Advocate for OP 20

 

Ms.Richa Choudhary, Advocate for OP 22, 32 and 57

 

Mr.Ajay Monga, Advocate   for OP 23, 29

 

Mr.Dharam Dev, Advocate for OP 25, 55

 

Mr. Abhishek Kumar, Advocate for OP 26

 

Mr. S.S. Salooja, Advocate for OP 27

 

Mr.Rajender Kumar, Advocate for OP 30 and 33

 

Mr.P.S. Shetty, Advocate for OP 35

 

Ms.Deepti and Mr.P.I. Jose, Advocates for OPs 40 and 47

 

Mr. D.P. Chaturvedi, Advocate for OP 44

 

Mr. S.K. Garg, Advocate for OP 45

 

Mr. Dveep Ahuja, Advocate with

Mr. V. Ramakrishna, Manager (Legal) for OP 46

 

Mr.Vijay Kumar, Advocate for OP 48

 

Mr.Devendra Sain, Advocate for OP 49

 

Mr.K.J. Naik and Mr.Subhash Chand, Advocates for OP 51

 

Mr.J.Pradhan, Advocate for OP 52

 

Mr. K.K. Mani, Advocate for OP 54

 

Mr.Manoj Arora, Advocate for OP 56

 

Mr. Vijay Kumar Gupta, Advocate for OP 63

 

 Ms. Nirmal Mishra, Advocates for OP 76

 

Mr.Manish Khandelwal, Advocate for OP 79

 

Ms.Surekha Raman, Advocate for OP 88 and 90

 

21.05.2007

 

ORDER

 

             Heard the learned counsel for the parties.

I.          Application dated 18.5.2007 filed by the complainant, be treated as a separate complaint, which will be heard along with this complaint.  Leave to amend the said application, by mentioning proper addresses of the Banks involved in the alleged Electronic Transfer, is granted.

            Notice on the new complaint (i.e., application dated 18.5.2007) to RBI, SBI, ICICI Bank, Corporation Bank and UCO Bank returnable on 16th July 2007.  Learned counsel, Mr.S.L. Gupta for SBI, Mr.C.Mukund for RBI, Mr.Sudarshan Rajan for UCO Bank and Mr.Anshu Mahajan for Corporation Bank, accept Notice on behalf of the respective Banks for which they are appearing in this complaint.

II.        For the local cheques, it has been pointed out that most of the Banks who have filed affidavits and have stated that credit and debit of the cheques is being given or would be given on the same day. 

          In view of the aforesaid affidavits and the stand of the RBI, RBI to consider  and decide whether appropriate guidelines can be issued for this purpose.

III.       Regarding outstation cheques, RBI may find out solution so that there may not be any floating of money for a longer time.

            Stand over to 16th July 2007 at 2.30 PM.

 

 

……………………………………J.

(M.B. SHAH)

PRESIDENT

 

 

……………………………………

(RAJYALAKSHMI RAO)

MEMBER

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