SURENDER KUMAR SINGAL Vs. STANDARD CHARTERED BANK

JUDGEMENT

(1.) This petition has been filed under sec. 21(b) of the Act 1986 in challenge to the Order dtd. 26/9/2013 of the State Commission in appeal no. 401 of 2013 arising out of the Order dtd. 8/8/2013 of the District Commission in complaint no. 466 of 2012.

(2.) We have heard the learned counsel for the petitioner complainant and the respondent bank, and have perused the material on record including the District Commission's Order dtd. 26/9/2013, the State Commission's impugned Order dtd. 8/8/2013 and the petition.

(3.) The petition has been filed with reported delay of 9 days. However, in the interest of justice, to provide fair opportunity to the complainant, to decide the matter on merit, the delay is condoned.