PUNJAB NATIONAL BANK Vs. KIRAN AGARWAL

JUDGEMENT

(1.) THE first appeal filed by the petitioner was dismissed by the State Commission on the ground that it was inordinately delayed by more than six months.

(2.) AGGRIEVED by that order, the petitioner has approached this Commission.

(3.) THE District Forum delivered the verdict on 12.12.2011. The application dated 6.7.2012 put up before State Commission explains the delay in paras 2 and 3 of the application which are reproduced as follows: -