INDUSIND BANK Vs. ABDUL RAJEK KHAN

JUDGEMENT

(1.) This Revision Petition has been filed under Section 21(b) of The Consumer Protection Act, 1986, hereinafter referred to as the 'Act', challenging the Order dated 25.09.2019 passed by The West Bengal State Consumer Disputes Redressal Commission, hereinafter referred to as the 'State Commission', in F.A. No. 1177 of 2017 arising out of the Order dated 22.09.2017 in C.C. No. 161 of 2015 passed by The District Consumer Disputes Redressal Forum, Birbhum, hereinafter referred to as the 'District Forum'.

(2.) Heard arguments at length from learned Counsel for the Bank.

(3.) The short point relates to the Bank re-possessing the Complainant's hypothecated vehicle and conducting its auction without notice to the Complainant and without public notice by way of publication in newspaper(s) etc.