R.P. MANOHARAN Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) This unnumbered CMP has been filed by the opposite party in CC.220/2006 on the file of District Consumer Disputes Redressal Forum, Coimbatore to condone the delay of 691 days in restoring FASR.750/2007, which was dismissed as withdrawn on 03.10.2007.

(2.) After the filing of the application, the Registry felt that the petition is not maintainable and therefore, the same was placed before us to decide the maintainable.

(3.) Heard the Learned Counsel Mr.V.Shankar, Counsel for the Petitioner.