CITIBANK N. A. Vs. SRI RAM

JUDGEMENT

(1.) Taken up through video conferencing.

(2.) The appeal was filed with the Registry of this Commission on 28.03.2018 with delay. It was entertained on 12.04.2018, when this Commission ordered notice to be issued subject to payment of an amount of Rs. 2,000/- to the respondent no. 1 complainant, to defray travel and miscellaneous expenses and stayed the operation of the impugned Order subject to deposit of 50% of the awarded amount along with up-to-date interest with the State Commission within four weeks.

(3.) Since 12.04.2018, service of notice has not been effected on the respondent no. 2 (i.e. for a period of 1208 days).