Full Judgment Text
CA NO. 2180/2009
1
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 2180 OF 2009
M/S. K. VIKAS & CO. ..... APPELLANT
VERSUS
STATE BANK OF SAURASHTRA & ORS. ..... RESPONDENTS
O R D E R
Delay condoned.
Heard learned counsel for the parties and
perused the record.
In our opinion, the impugned order passed by the
National Consumer Disputes Redressal Commission does
not suffer from any legal infirmity warranting
interference by this Court.
The appeal is dismissed. However, we reiterate
the observations made by the National Commission that
the appellant shall be free to avail remedy by filing
civil suit. We also make it clear that if the
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appellant files an application under Section 14 of the
Limitation Act, the same shall be considered by the
competent Court in accordance with law keeping in view
the fact that the appellant has been prosecuting the
complaint filed under Section 12 of the Consumer
Protection Act, 1986 and the appeal filed before this
Court.
..................J
[G.S. SINGHVI]
..................J
[ASOK KUMAR GANGULY]
NEW DELHI
MARCH 22, 2010.
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