SANDEEP Vs. PUNJAB NATIONAL BANK

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 01.03.2013 passed by The Haryana State Consumer Disputes Redressal Commission, hereinafter referred to as the 'State Commission', in Appeal No. 1358 of 2012 arising out of the Order dated 21.09.2012 in C.C. No. 136 of 2012 passed by The District Consumer Disputes Redressal Forum, Sonepat, hereinafter referred to as the 'District Forum'.

(2.) The Petitioner herein, Mr. Sandeep, was the Complainant before the District Forum, and is hereinafter being referred to as the 'Complainant'.

(3.) Heard the Complainant in person.