M/S. JOSHIS TASTY FOOD PVT. LTD. R/O. M Vs. INDUSTRIAL DEVELOPMENT BANK OF INDIA THROUGH MANAGER, S.M. LOKHANDE, 172/4, SHIVAJI CIRCLE, POWAI NAKA, SATARA, BRANCH POWAI NAKA SATARA MAHARASHTRA

JUDGEMENT

(1.) - This revision petition has been filed by M/s. Joshi's Tasty Food Pvt. Ltd., petitioner against the order dated 26.04.2010 of the State Consumer Disputes Redressal Commission, Maharashtra, (in short 'the State Commission') passed in FA No.1340 of 2009.

(2.) Brief facts of the case are that the petitioner is an agro industry, which had taken term loan along with working capital loan from the respondent bank for establishing the industry, under the guidelines of the Ministry of Food Processing Industries (MFPI), Government of India, through Maharashtra Agro Industries Development Corporation and got approval of their project, with a financial assistance of Rs.10.24 lakhs. After decentralization of the Scheme on April 1, 2007, MFPI had returned the file of the petitioner in Feb., 2008 to Powai Naka Branch, Satara of the respondent bank for reprocessing as per their revised procedure described on MFPI's e-portal after sanctioning grant of Rs.10.24 lakhs. Meanwhile, the account of the petitioner became NPA in the year 2005 and subsequently the possession of the factory was taken by the bank under SARFAESI Act, on 29.4.2008. The respondent did not process the proposal in time as per the guidelines of the Ministry of Food Processing Industries and hence the petitioner/complainant suffered a loss of Rs.10.24 lakhs.

(3.) Aggrieved with the action of the respondent bank for not processing the claim of the grant amount, the petitioner/complainant filed complaint before the District Consumer Disputes Redressal Forum, Satara, (in short 'the District Forum'), which vide its order dated 09.10.2009 dismissed the complaint.