N V DEORAS Vs. BANK OF INDIA

JUDGEMENT

(1.) A notice under section 13 of the Consumer Protection Act was sent to the opposite party on 19-3-1994. However, no written version has been filed by the opposite party within the given time. Ultimately, at the time of hearing the opposite party remained absent. We therefore proceeded ex-parte against the opposite party.

(2.) We have heard Shri Bafna, advocate for the complainant whereas none appeared for the opposite party at the time of hearing.

(3.) Shri Bafna, advocate for complainant has submitted that the managing partner of the firm viz. Dansatte Electronics has alleged the following deficiencies in the service of opposite party (hereinafter referred as "Bank").