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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