NATIONAL CONSUMER DISPUTES REDRESSAL COMMISSION

NEW DELHI

CONSUMER COMPLAINT NO. 82 OF 2006

Atul Nanda & Anr. … Complainants

Versus

Reserve Bank of India & Ors. … Opposite Parties

BEFORE :

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

HON’BLE MRS. RAJYALAKSHMI RAO, MEMBER

HON’BLE MR. ANUPAM DASGUPTA, MEMBER

For the Complainant : Mr.Atul Nanda, in person

For the Opp. Parties : Mr.C.Mukund, Advocate for OP 1

Mr.S.L. Gupta and Mr.R.K. Dikshit, Advocates for OP 3,18,21,36-39,41,43,69

Mr.Anand K. Mishra, Advocate for OP 4, 10, 14

Mr.P.B. Aggarwala and Ms.Praveena Gautam, Advocates for OP 6, 60

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

Mr.Debasis Mukherjee, Advocates for OP 12

Mr.Rambir Singh and Mr.Kunal Tandon, Advocates for OP 13

Mr.Krishna Mohan, Advocate for Mr. R.N. Rout, Advocate for OP 15

Mr.Anurag Jain, Advocate for Mr.Saran Suri, Advocate for OP 16

Mr.T.C. Tiwari, Advocate for Mr.Anshu Mahajan, Advocate for OP 19

Dr.Sunil Narula, Advocate for OP 20

Mr.Arvind Kumar, Advocate for OP 22, 32 and 57

Mr.Kanishka Ahuja, Advocate for Mr.Ajay Monga, Advocate for OP 23, 29

Mr.Dharam Dev and Mr.Pradeep Kumar, Advocates for OP 25, 55

Ms.Lubna Arif, Advocate for OP 26

Ms.Lata Sharma, Advocate for OP 30 and 33

Mr.P.I. Jose, Advocate for OP 40 and 47

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

Mr.Vijay Kumar, Advocate for OP 48

Mr.Devendra Sain, Advocate for OP 49

Mr.Rajesh Kumar, Advocate for OP 51

Mr.Jayendra Manocha, Advocate for OP 52

Ms.Ananya Kumar, Advocate for OP 67

Mr.P.S. Shetty, Advocate for OP 73

Mr.Nirmal Mishra, Advocate for OP 76

Mr.Dileep and Ms.Deepti, Advocates for OP 88 and 90

12.05.2008

O R D E R

At the request of learned counsel for various Banks, adjourned to 26^th May 2008 at 11.30 A.M. for giving them opportunity to file necessary affidavits on the question posed in our order dated 21.4.2008, which is as under :

“Whether a consumer, who suffers in case when the cheque deposited by him for collection of amount is honoured by the drawer bank (say on 1.4.2008) and the information is received by the drawee bank (say on 15.4.2008), should get interest or whether no interest is payable to him by either of the banks (either drawer or the drawee bank) because it is a transit loss?”

Learned counsel for the Banks are directed to supply a copy of the affidavit to the learned counsel for the RBI at least 2 days in advance.

……………………………………….J.

( M.B. SHAH)

PRESIDENT

…………………………………………

(RAJYALAKSHMI RAO)

MEMBER

…………………………………………

(ANUPAM DASGUPTA)

MEMBER

/sra/ 15 / Court-1