Calcutta High Court (Appellete Side)
Contai Co-Operative Bank Ltd. And Anr vs Registrar on 22 November, 2024
22.11.2024
Item No.36
BR
WPA 19567 of 2010
Contai Co-operative Bank Ltd. and anr.
-vs-
Registrar, Co-operative Societies and
ors.
The present writ petition of the year
2010 has been preferred praying for
direction upon the respondents to declare
the provisions of Consumer Protection Act has no application to the Co-operative Societies.
There is no representation on behalf of either side of the parties.
Accordingly, the writ petition is dismissed for default.
WPA 19567 of 2010 is accordingly disposed of.
There will be no order as to costs. All connected applications, if any, stand disposed of.
Interim order, if any, stands vacated.
( Shampa Dutt (Paul), J. )