CANARA BANK Vs. TUSHAR SHANKARBHAI PATEL

JUDGEMENT

(1.) THIS appeal has been correctly listed on our today s Board under the caption of final hearing. However, none is present on behalf of appellants although being aware of today s date.

(2.) IT is noted that the Consumer dispute being the subject matter of the appeal herein is lingering since 1995 initially before the District Forum and from 1997 before this Commission. As is the position being a consumer dispute Statute viz. Consumer Protection Act, 1986 , mandates disposal of the consumer dispute with quick despatch. As seen earlier, the dispute is pending for nearly 9 years, that we proceed to dispose of the same on the basis of material available before us.

(3.) AS stated none is present on behalf of appellants.