ULI SEVA SAHAKARI BANK LTD Vs. RESHMA

JUDGEMENT

(1.) DIFFERENT respondents in these petitions filed a complaint before the District Consumer Redressal Forum at Mangalore. It is not in dispute that all the complaints were allowed pursuant to various orders. Since the money was not deposited as directed by the consumer forum, execution proceedings were initiated. In the said proceedings, the Non -Bailable warrant was issued which appears, was the subject matter of writ petitions before this Court. This Court has upheld the validity of Section 27(2) of the Consumer Protection Act, 1986. It appears, this Court directed the petitioner to appear before the District Forum on 03.08.2009 but however on the said date the petitioner could not appear. Hence, non -bailable warrant was issued on 02.09.2009 returnable by 07.10.2009. The said order of issuing of non -bailable warrant is questioned before this Court.

(2.) LEARNED counsel for the petitioner submits that the petitioner could not be present before the Consumer Forum as he was not aware that he was required to be present before the forum on

(3.) WITH this observation, all the petitions stand disposed of. It is open for the Consumer Forum to impose such conditions as it deems fit in the circumstances of the case.