SNEHLATA DUGAL Vs. APPLE FINANCE LTD

JUDGEMENT

(1.) this matter was heard by us in the past and today it is listed on the board for admission hearing. None is present on behalf of both the O. Ps.

(2.) In the circumstances as the dispute is pending since 1997 and as statute viz. , Consumer Protection Act, 1986 , mandates that Consumer Disputes be disposed of expeditiously, we are proceeding to dispose of this matter on perusal of the material available including written say of the O. Ps. and on hearing the learned Advocates for the complainant.

(3.) It is to be stated that both the O. Ps. have filed their written statements and the complainant also filed the affidavit and rejoinder to the written statement of the O. Ps. Few Relevant Facts: