SANKET RAJU SHINDE Vs. S T WATVE

JUDGEMENT

(1.) Appeal is listed today for admission hearing. Appeal has been filed in the year 2002 and for all these days i. e. , for nearly 2 years and more same has remained for admission hearing. The matter was before us on 19th January, 2004 for admission hearing and on that date on the request of appellant's Advocate we adjourned this matter today for admission hearing. Respondents are present through their representative in response to the process issued and served. Today the learned Advocate for the appellants requested for adjournment of the appeal saying that the matter is entrusted to some other representative.

(2.) It is to be stated that the dispute being the consumer dispute the same has to be worked out with expeditious despatch and keeping the appeal for admission hearing for two years, by any reckoning is itself a long way. Furthermore, Hon'ble Supreme Court in the case of Dr. J. J. Merchant and Others V/s. Shrinath Chaturvedi, 2002 3 CPJ 8 (Oct.2002 issue) has disapproved and strongly deprecated the tendency on the part of the Consumer Fora set up under Consumer Protection Act, 1986 to go on granting adjournment on mere asking. In view of this, we do not find any justifiable reason for adjournment and we called upon the learned Advocate on record for the appellants to argue for the admission hearing.

(3.) We are proceeding to dispose of this appeal at the stage of its admission itself on hearing the parties as above and on perusal of the material available in the appeal paper book.