BANK OF BARODA Vs. RAJ KUMAR SINGH

JUDGEMENT

(1.) Present revision petition has been f iledby petitioners / opposite parties challenging the ex parte order dated 11.7.2011 passed by the State Consumer Disputes Redressal Commission, Uttar Pradesh, Lucknow (for short, 'State Commission').

(2.) Respondents/Complainants filed a complaint under. Sections 11/12 of the Consumer Protection Act, 1986 (for short, 'Act') before the State Commission praying for following reliefs:

(3.) The petitioners did not appear before the State Commission. On 11.7.2011, it passed an interim order which states: