State Consumer Disputes Redressal Commission
The Fund Manager, Uti Infrastructure ... vs Sri Jyotsnamoy Chakraborty on 29 July, 2022
Cause Title/Judgement-Entry BEFORE THE ASSAM STATE CONSUMER DISPUTES REDRESSAL COMMISSION GUWAHATI First Appeal No. A/15/2018 ( Date of Filing : 21 Feb 2018 ) (Arisen out of Order Dated 08/09/2017 in Case No. CC/36/2012 of District Cachar ) 1. The Fund Manager, UTI Infrastructure Fund UTI Mutual Fund, UTI Towers, GN Block, Bandra Kurla Complex, Bandra (E), Mumbai, PIN- 400051 Maharastra 2. M/s Karvy Computershare Pvt. Ltd., Registrar and Transfer Agent for UTI Mutual Fund 21, Avenue-4, Street No. 1, Banjara Hills, Hyderabad, PIN-500034 Telengana 3. The Chief Manager, UTI Office, Silchar N. N. Dutta Road, Silchar, P.O.-Silchar, PIN-788001 Cachar Assam ...........Appellant(s) Versus 1. Sri Jyotsnamoy Chakraborty S/o Late Durgesh Chandra, Pranabananda Lane, Satsang Ashram Road, P.O.-Silchar, PIN-788001 Cachar Assam 2. Smti Uma Roy Choudhury (ARN-12480), Broker/Dealer, UTI Office, Silchar N. N. Dutta Road, Silchar, P.O.-Silchar, PIN-788001 Cachar Assam ...........Respondent(s) BEFORE: HON'BLE MR. JUSTICE Prasanta Kumar Deka PRESIDENT HON'BLE MR. Sushil Kumar Sarma MEMBER HON'BLE MR. Sisir Kr Baruah MEMBER PRESENT: Dated : 29 Jul 2022 Final Order / Judgement In view of the order passed today in M.A. 26/2018, this appeal stands dismissed.
Statutory amount of Rs. 25,000/- deposited by the appellant at the time of filing the appeal, shall be returned to the appellant or their authorised agent on proper identification. [HON'BLE MR. JUSTICE Prasanta Kumar Deka] PRESIDENT [HON'BLE MR. Sushil Kumar Sarma] MEMBER [HON'BLE MR. Sisir Kr Baruah] MEMBER