ORIENTAL BANK OF COMMERCE THE REGIONAL MANAGER, ORIENTAL BANK OF COMMERCE Vs. BRANCH MANAGER), ORIENTAL BANK OF COMMERCE

JUDGEMENT

(1.) Heard learned Counsel for the Petitioners No. 1 and No. 2, Oriental Bank of Commerce (the 'Petitioner Bank') and learned Counsel for the Respondent (the 'Complainant'). Perused the entire material on record.

(2.) Learned Counsel for the Petitioner Bank submits that the Oriental Bank of Commerce has since merged with the Punjab National Bank.

(3.) The complaint relates to allegations of deficiency in service against the Petitioner Bank for failing to make good the maturity value of two fixed deposits of Rs.30,000/- and Rs.25,000/-.