SWAMINARAYAN AND CO Vs. PUNJAB NATIONAL BANK

JUDGEMENT

(1.) Mr. Kapadia, the learned Advocate appearing on behalf of the complainant is present. But nobody is present on behalf of the opposite party. We have, therefore, heard Mr. Kapadia. It is very strange that after filing written statement the Bank has not remained present.

(2.) Mr. Kapadia having realised that the amount for damages asked by him is little high, he has agreed that it would be better if this matter is filed before the District Forum and restrict the claim for damages within Rs.1 lakh. He, therefore, prays to withdraw the complaint to enable him to file a fresh complaint before the District Forum. Permission is granted.

(3.) We, therefore, pass the following order: order the complaint is disposed of as withdrawn without entering into the merits and permission is granted to file fresh complaint before the District Forum by reducing the claim. Complaint disposed of.