PRITI SHARMA Vs. ASHIANA LANDCRAFT REALTY PVT. LTD.

JUDGEMENT

(1.) This Application, Under Sec. 22(2) of the Consumer Protection Act, 1986 (for short, the "Act" ), has been filed by the Opposite Party No.2, namely, Housing Development Finance Corporation (hereinafter to be referred to as the "HDFC" ) praying for review of the Order, dtd. 21/1/2020, passed by a Bench of this Commission comprising me (Justice R.K. Agrawal, President) and Mrs. M. Shreesha, Member. Since, Mrs. M. Shreesha had demitted office, the President has directed to list this Application before us.

(2.) By Order, dtd. 21/1/2020, the I.A. No. 18194 of 2019 in Consumer Complaint No.1367 of 2019 filed by the Complainant seeking a direction to the HDFC not to make any deduction from her accounts, including NRE Saving Account, towards the recovery of loan taken by her, was allowed with the following observations:-

(3.) The main grounds on which review of the Order dtd. 21/1/20 is sought, are as under:-