UCO BANK Vs. S.D. WADHAWA

JUDGEMENT

(1.) Revision petition no. 2479 of 2008 is against the final order and judgment dated 1st February 2008 passed by the Delhi State Consumer Disputes Redressal Commission, Delhi ('the State Commission') in First Appeal no. 550 of 2007.

(2.) The brief facts of the case as given by the respondent/complainant are as follows:

(3.) Intimation of the first stop payment advice for the remaining 2 uncashed cheques had been given on 26.08.2002 to the petitioner Bank.