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Judgment
1 paragraphs · 114 words-FROM the pleadings filed in this case it is seen that serious allegations of forgery, fraud etc. have been made by the parties against one another requiring elaborate oral or documentary evidence being adduced and a protracted trial in order to fully and satisfactorily adjudicate upon the complicated issues that are involved. In the circumstances we hold that this is not a case that can be satisfactorily adjudicated upon in the time bound proceedings under the Consumer Protection Act. We dismiss this petition on this limited ground reserving liberty to the parties to take resort to the ordinary remedy by way of suit before the appropriate Civil Court, if so advised. O.P. dismissed.