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Charging of exorbitant rates of interest on loans by registered / unregistered bodies
To the Concerned Authority, I am writing to bring to your immediate attention a distressing matter concerning the conduct of your recovery agents. My association with your company began with a loan of ₹10,000 through your application. Unfortunately, due to unforeseen financial constraints, I find myself unable to meet the repayment schedule at present. Regrettably, the situation has escalated to a point where intervention is imperative. The behavior exhibited by your recovery agents has become increasingly alarming and crosses the boundaries of legality and decency. Their actions have transitioned from legitimate attempts at communication to outright harassment. I have been subjected to persistent and aggressive phone calls, extending even to my personal contacts. Such conduct is not only unethical but also unlawful, constituting harassment as defined by the prevailing statutes. Moreover, I have received a notice via WhatsApp purportedly from Advocate Kavisha Inamdar, allegedly representing your interests. This development exacerbates the gravity of the situation and raises serious questions regarding the integrity of your recovery processes. It is imperative to underscore the severity of these transgressions. Unauthorized access to personal contacts, incessant harassment, and misrepresentation of legal authority are serious infractions that demand immediate redressal. I insist on a thorough investigation into the conduct of your recovery agents and the implementation of appropriate measures to rectify this unacceptable situation. For your reference, I have attached screenshots of the WhatsApp conversation, including the notice from the recovery agent. Company Name: Sampati Securities Limited Address: 2nd Floor, Mrudul Tower, B/H Times of India, Ashram Road, Ahmedabad - 380009 I implore you to accord this matter the urgency it warrants. A prompt and comprehensive response is expected, along with concrete steps to address and resolve the issues outlined herein. Sincerely, Amit Kumar - 9999508751
Forwarded to regulator
| S. No. | Name of Regulator | Action taken | Forwarded to | Date of action | Remarks |
|---|---|---|---|---|---|
| 1 | - | Received the grievance | RBI-DNBS, Ahmedabad | 24 June 2024 | - |
| 2 | RBI-DNBS, | Forwarded To | CEPD | 25 June 2024 | The complaint is against SAMPATI SECURITIES LIMITED, which is an entity registered with the Reserve Bank of India, Ahmedabad. Hence, the complaint is being forwarded to CRPC, Chandigarh for necessary action. |