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Judgment
THOUGH the Counsel for the Revision Petitioner is well founded in his submission that in the light of the pronouncement of this Commission in General Manager, Telecommunications Rajkot v. Jayantilal Hemchand Gandhi, 1993 3 CPJ 273 the State Commission should not have dismissed the appeal on the mere ground of default on the part of the Appellant before it to appear at the time when the appeal is taken up for hearing without adverting to the merits of the case, we are of opinion that in the present case no satisfactory purpose will be served by remanding the appeal to the State Commission. On our going through the records of this case it is seen that the grievance put forward by the Complainant in his complaint petition relates to alleged non-issue of certain debentures and shares for which she had applied. Such a dispute has been held by this Commission not to fall within the purview of the Consumer Protection Act. In the circumstances the Revision Petition is dismissed. There will be no direction as to costs.