M/S INDUSIND BANK LTD Vs. JASWANT SINGH

JUDGEMENT

(1.) Repeatedly called out. No one appears.

(2.) This revision has been filed under sec. 21(b) of the Act 1986 in challenge to the Order dtd. 16/12/2019 of the State Commission in appeal no. 545 of 2019 arising out of the Order dtd. 3/7/2019 of the District Commission in complaint no. 32 of 2019.

(3.) A perusal of the record shows that the District Commission had partly allowed the complaint, on contest, and, for the reasons recorded, had ordered the opposite party bank to issue NOC and Form No. 35 to the complainant and to pay Rs.10,000.00 as cost and compensation.