National Consumer Disputes Redressal
The Handicrafts & Handloom Export ... vs The Jammu & Kashmir Bank Ltd. on 6 May, 2015
NATIONAL CONSUMER DISPUTES REDRESSAL COMMISSION NEW DELHI CONSUMER CASE NO. 130 OF 2007 1. THE HANDICRAFTS & HANDLOOM EXPORT CORPORATION OF INDIA LTD. NAIDA COMPLEX A-2, SECTOR-2, UDYOG MARG, NOIDA - 201 301 GAUTAM BUDHA NAGAR,, U.P. ...........Complainant(s) Versus 1. THE JAMMU & KASHMIR BANK LTD. BRANCH MANAGER, G-40, CONNAUGHT PLACE, NEW DELHI ...........Opp.Party(s) BEFORE: HON'BLE MR. JUSTICE V.K. JAIN, PRESIDING MEMBER HON'BLE MR. DR. B.C. GUPTA, MEMBER
For the Complainant : Mr. Amit Kumar, Advocate For the Opp.Party : Ms. Kanika Agnihotry, Advocate with Mr. Nilay Joshi, Advocate Dated : 06 May 2015 ORDER The learned counsel for the complainant seeks to withdraw the complaint with liberty to approach the concerned Civil Court for ventilation of the grievances of the complainant. Accordingly the complaint is dismissed as withdrawn. Leave as sought is granted. In case the complainant approaches a Civil Court, it shall be entitled to seek benefit of provision of Section 14 of the Limitation Act if such a benefit is otherwise admissible to it in law.
......................J V.K. JAIN PRESIDING MEMBER ...................... DR. B.C. GUPTA MEMBER