CAN FIN HOMES LIMITED REPRESENTED BY ITS SENIOR MANAGER SRI A. MADHUKAR Vs. SRI PRAMOD KUMAR JAIN S/O SRI UGGER SAIN JAIN

JUDGEMENT

(1.) THE petitioner Canfin Homes Limited, a financial institution has challenged in this writ petition the order passed by the Karnataka State Consumer Disputes Redressal Commission allowing the complaint and directing the refund of 50 per cent of amount paid by the complainant as processing fee and accordingly, it dismissed the appeal preferred by the petitioner before it.

(2.) THIS order could be challenged by the petitioner before the National Forum. As the petitioner has an alternative and efficacious remedy, we do not find any justification to entertain this writ petition as we are satisfied prima facie, that the impugned order does not call for interference. Accordingly, the petition is dismissed. However, the petitioner is at liberty to avail the alternative remedy. High Court office is directed to return all the papers filed along with the writ petition to enable the petitioner to avail the alternative remedy.