NORTH STAR GEMS (INDIA) LTD. THROUGH DR. PIYUSH MEHTA, MANAGING DIRECTOR Vs. BANK OF MADURA LTD. AND OTHERS

JUDGEMENT

(1.) This complaint under Sec. 21(a) of the Consumer Protection Act, 1986 which was filed on 3.11.97, was taken up for the first time after notice on 17.4.2002. It is so because of the huge pendency of cases before the National Commission with only one Bench functioning for whole of the country with 34 State Consumer Disputes Redressal Commissions and 570 District Forums. Complainant is a public limited company and this complaint has been filed through Dr. Piyush Mehta, Managing Director. There is a claim of about Rs. 10.00 crores which comprises as under:

(2.) There are five opposite parties. First is the Bank in whose branch at Ahmedabad these two current accounts being No. 18700 and 19323 were opened by the complainant. Opposite party Nos. 2 and 3 respectively are Manager and Assistant Manager at Ahmedabad Branch of the Bank at the given time. Opposite party No. 4 is the present manager of the branch and opposite party No. 5 was alleged to be authorised person along with Dr. Piyush Mehta to operate current account No. 18700 in the said Bank. On 17.4.2002 when the matter was taken up for the first time we passed the following order:

(3.) After hearing the parties and examining the record we are of the considered view such type of complaint cannot be considered by us in our summary jurisdiction and would rather appear to be abuse of the process of the Consumer Forum.