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Judgment
1 paragraphs · 123 words- WE consider that having regard to the pleadings in this case a proper adjudication of the complicated issues involved can be had only after elaborate evidence taking into account a large number of transactions relating to orders placed with the respondent, who is a share broker, for purchase of shares in various Companies. The proper remedy for the complainant to pursue is only a regular suit before a competent Civil Court since this is not a matter which can be satisfactorily adjudicated upon in the time bound proceedings under the Consumer Protection Act. WE, therefore, dismiss the petition, reserving the liberty to the Complainant to pursue any alternative remedy that he may have whether by a suit or otherwise. O.P. dismissed.