ICICI BANK LTD Vs. RAJESH KHANDELWAL

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 14.11.2019 of The State Consumer Disputes Redressal Commission, Rajasthan, hereinafter referred to as the 'State Commission', in F.A. No. 1116 of 2019 arising out of the Order dated 25.09.2019 in C.C. No. 1079 of 2017 passed by The District Consumer Disputes Redressal Forum, Alwar, hereinafter referred to as the 'District Forum'.

(2.) Heard the learned Counsel for the Bank on admission.

(3.) The short point in this case is that the Complainants took a home loan from the Bank. They deposited the original registered sale-deed of their subject flat with the Bank. On inquiry, the Bank reported that the said original registered sale-deed has been lost / misplaced.