REGENT COMPUTRONICS PVT. LTD.

MADAN LAL CHAWLA Appellant

V/S

CENTRAL BANK OF INDIA Respondents

Referred Judgements :-

GIBIN V. MC MULLEN [REFERRED TO]
PUNJAB NATIONAL BANK,BOMBAY V. K.B. SHETTY [REFERRED TO]
DELHI STATE COMMISSION [REFERRED TO]
MOHINDER SINGH NANDA V. BANK OF MAHARASHTRA [REFERRED TO]
UCO BANK V. R.G. SRIVASTAVA [REFERRED TO]
ATUL MEHRA VS. BANK OF MAHARASHTRA [REFERRED TO]
PUNJAB NATIONAL BANK BOMBAY VS. K B SHETTY [REFERRED TO]

JUDGEMENT

(1.) THIS is an appeal by the complainants whose complaint had been dismissed by the District Consumer Disputes Redressal Forum, Patiala vide order dated 16.11.2000.

(2.) THE brief facts giving rise to this appeal may be noticed:

(3.) RELEVANT portion of the instructions dated 7.6.1995 issued by the Central Bank of India for taking necessary precautions in the matter of Safe Deposit Lockers are:

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MADAN LAL CHAWLA Vs. CENTRAL BANK OF INDIA

Referred Judgements :-

JUDGEMENT

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