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Judgment
4 paragraphs · 204 wordsDEFICIENCY in finance service is grievance of the complainant.
ONE Raj Kishore Sahu was to get some amount on small investment with Opposite Party No. 2. He authorised the complainant to receive the amount and hand over a stamp receipt to be given to Opp. Party No. 1 for payment of the amount. In spite of the fact that stamp receipt has been handed over to the Branch Manager, the amount is not being paid to the complainant. This is grievance of the complainant. Despite valid service of notice, opposite parties have not stated their case.
In case complainant would have a beneficiary, we would have entertained this complaint treating the complainant to be a consumer and to receive the amount only is not a consumer. How- ever, we take serious note of the fact that despite obtaining the stamp receipt, the amount is not paid and no explanation is being given why the amount has not been paid if Raj Kishore Sahu files a complain and no reply is given stating difficulties for non-payment of the amount the matter shall be dealt with on its own merits at that stage.
WITH this observations, the complaint is dismissed. Complaint dismissed. _______________