SUJIT ROY Vs. IN-CHARGE STANDARD CHARTERED BANK

JUDGEMENT

(1.) THE brief facts of the case as per the petitioner/complainant are that the petitioner opened an account with ANZ Grindlays Bank at Kolkata long back, for share trading business vide ID no. 11871890. Subsequently, Standard Chartered Bank has entered into the Banking business with the said ANZ Grindlays Bank in the title of Standard Chartered Grindlays Banks. Thereafter, the name of the Bank has been renamed as Standard Chartered Bank.

(2.) THE petitioner had made payments as per bill of the Bank as under:

(3.) AGGRIEVED by the order of the District Forum, the petitioner filed an appeal before the State Commission. Along with the appeal an application for condonation of delay was filed. In the application for condonation of delay nowhere has the period of delay has been mentioned. The reasons given are as follows: B