RUCHI AGARWAL Vs. PUNJAB NATIONAL BANK

JUDGEMENT

(1.) This first appeal has been filed, with delay of 123 days, under Section 51 of The Consumer Protection Act, 2019 in challenge to the Order dated 04.04.2019 passed in complaint no. 41 of 2018 by the State Consumer Disputes Redressal Commission, Uttrakhand.

(2.) Heard the learned counsel. Perused the material on record, including the impugned Order dated 04.04.2019 of the State Commission and the appeal.

(3.) Vide its Order of 04.04.2019 the State Commission has dismissed the complaint for want of prosecution.