MANAGER CONTAI COOPERATIVE BANK LTD Vs. GOURI MANDAL

JUDGEMENT

(1.) THE propriety of an order dated 12th November, 2008 passed by the District Consumer Redressal Forum, Paschim Midnapore in complaint case No. 58 of 2008 is under challenge in this application under Article 227 of the Constitution of India at the instance of the petitioner.

(2.) THE petitioner contended that the complaint raised by complainant/ opposite party is not entertainable by the District Consumer Disputes redressal Forum under the provision of Consumer Protection Act, 1986.

(3.) THE petitioner contended that the dispute between the parties can only be resolved by way of arbitration as per Section 95 of the West bengal Co-operative Societies Act.