INDUSIND BANK Vs. GURSHARAN SINGH

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 31.05.2013 of The State Consumer Disputes Redressal Commission, Punjab, hereinafter referred to as the 'State Commission', in F.A. No. 590 of 2008 arising out of the Order dated 25.04.2008 in C.C. No. 297 of 2006 passed by The District Consumer Disputes Redressal Forum, Ludhiana, hereinafter referred to as the 'District Forum'.

(2.) The Petitioner herein, IndusInd Bank, was the Opposite Party before the District Forum, and is hereinafter being referred to as the 'Bank'.

(3.) Heard the learned Counsel for the Bank and the Complainant in person, and perused the material on record including inter alia the Order dated 25.04.2008 of the District Forum, the impugned Order dated 31.05.2013 of the State Commission and the Memorandum of Petition.