CHANDRAMOHAN M ANCHAN Vs. BANK OF BARODA

JUDGEMENT

(1.) Respondents are present through their Advocate in response to the notices before admission issued by us on 8th January, 2004. (For brevity's sake appellant herein is hereinafter referred to as 'complainant' and respondent as 'o. P. s. ')

(2.) Complainant is the appellant in this appeal and being aggrieved by order dated 3rd October, 2003, passed by South Mumbai District Forum dismissing his complaint that this appeal has been filed.

(3.) We do not consider it necessary to have detailed advertence to the factual matrix as obtained in the matter herein or for that matter consider the merits or demerits arising in the matter herein.