M/S. PIONEER AUTOMOTIVE EQUIPMENTS PVT. LTD. Vs. REGIONAL MANAGER, STATE BANK OF BIKANER AND JAIPUR

JUDGEMENT

(1.) This Complaint, under Section 21(a)(i) of the Consumer Protection Act, 1986 (for short "the Act"), has been filed by a Company, styled as Pioneer Automotive Equipments Private Limited, incorporated under the Companies Act, 1956, and its Directors, praying for the following directions to State Bank of Bikaner and Jaipur and its functionaries, Opposite Parties No. 1 to 3 respectively:

(2.) Having heard learned Counsel for the Complainants, on the question of admission of the Complaint, for considerable time, we are of the view that the present Complaint under the Act is not maintainable.

(3.) Succinctly put, the case of the Complainants, as pleaded, in the Complaint, is as follows: