GOPAL INTERNATIONAL Vs. CITI BANK AND ORS

JUDGEMENT

(1.) This appeal has been filed by the appellant against the order dated 30-07-2012 passed by the Learned State Commission in Consumer Complaint No. 2012/95 M/s Gopal International Vs. Citi Bank & Ors., by which complaint was dismissed in default.

(2.) Brief facts of the case are that the complainant/appellant filed complaint before State Commission claiming Rs.28,87,575/- towards loss due to reduction of share value along with compensation of Rs.10 lakhs. This complaint was dismissed in default on 30-07-2012 by impugned order against which this appeal has been filed along with application for condonation of delay.

(3.) Heard learned counsel for the appellant on application for condonation of delay and perused the record.