SHIDIMO INTERAUX PRIVATE LIMITED Vs. DENA BANK

JUDGEMENT

(1.) Appeal is admitted. Mr. B.G.Jani waives service. At the request of the learned Counsel for the parties, the appeal is taken up for final hearing today and is accordingly being disposed of by this judgment.

(2.) This is an appeal under clause 15 of the Letters Patent filed against the judgment and order dated 12.8.2002 passed by the learned Single Judge dismissing writ petition filed by the appellants herein. The petition was directed against the order dated 19.3.2002 passed by the Ombudsman in Complaint No. 133/00-01 under the Banking Ombudsman Scheme, 1995.

(3.) Since this Court proposes to pass an order of remand,it is not necessary to set out all the facts in detail. Suffice it to state that the Ombudsman had framed four issues for examination, but the controversy now survives only about issue no.1. Hence the other issues are not at all referred to.