ATOMOS EXPORTS P LTD Vs. SYNDICATE BANK

JUDGEMENT

(1.) AFTER hearing Counsel for the complainant as well as the learned Advocate appearing for respondent and perusing the voluminous records, we are clearly of the opinion that no deficiency in service on the part of the first respondent Bank has been made out so as to entitle the petitioner to claim relief under the Consumer Protection Act. On this short ground this petition is dismissed leaving it open to the complainant to pursue whatever other remedies he may have in law as against the first respondent Bank provided his cause of action is still alive. In the circumstances there will be no order as to costs.