SUBHASH TRIMBAK KHEDKAR Vs. SYNDICATE BANK

JUDGEMENT

(1.) Delay of 4 days is condoned.

(2.) Appellant/Complainant has filed this First Appeal under Section 15 and 21 of Consumer Protection Act, 1986(for short, Act') challenging order dated 20.3.2014, passed by Maharashtra State Consumer Disputes Redressal Commission, Mumbai, Circuit Bench Aurangabad (for short, 'State Commission') vide which his complaint was partly allowed.

(3.) Brief facts are that, appellant and his co-promoter Mrs. Seema Suhas Khedkar are having agricultural land in the village Shirpur Tq. Pathardi Dist.Ahmednagar. With the intention to take up "Hi-tech Horticultural Project"