SUNIL KUMAR MAITY Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) Leave granted.

(2.) The National Consumer Disputes Redressal Commission (hereinafter referred to as "the National Commission") on 07th June 2019 had passed the following order in the Revision Petition No. 483 of 2018 filed by the respondent-SBI.

(3.) The National Commission passed impugned judgement on 14 th June, 2019, allowing the said Revision Petition. Being aggrieved by the said judgement and order, the appellant (original complainant) has filed the present appeal.