AIROnline 2019 Del 227

Delhi High Court

Hon'ble Judge(s): Vibhu Bakhru , J

Emigration Act (31 of 1983) , S.34, S.33— Refund of securities - From bank guarantee of RA forfeited by Protector General of Emigrants (PGE) - Claim of petitioner that he paid Rs. 12 lakhs to Registered Recruitment Agent (RA) , in order to send his relatives for employment overseas - RA failed to discharge his obligation - Bank guarantee furnished by RA invoked on account of complaints of overcharging amounts from various intending emigrants - PGE can not hold said money against S.33(2), for claim of petitioner - Petitioner not entitled to any relief. (Para 8 9)