UMESH KUMAR GARG Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) The present Revision Petition (RP) has been filed by the Petitioner against Respondents as detailed above, under Sec. 21(b) of Consumer Protection Act 1986, against the order dtd. 9/8/2018 of the State Consumer Disputes Redressal Commission, Rajasthan, Jaipur, (hereinafter referred to as the 'State Commission'), in First Appeal (FA) No. 282 of 2017 in which order dtd. 25/1/2017 of District Consumer Disputes Redressal Forum, Bharatpur (hereinafter referred to as District Forum) in Consumer Complaint (CC) no 174 of 2010 was challenged, inter alia praying to quash and set aside the order of State Commission.

(2.) While the Revision Petitioner (hereinafter also referred to as Complainant) was Respondent and the Respondent(s) (hereinafter also referred to as OP) were Appellants in the said FA/282/2017 before the State Commission, the Revision Petitioner was Complainant and Respondent(s) were OP before the District Commission in the CC no. 174 of 2010. Notice was issued to the Respondents on 21/12/2018. Petitioner filed Written Arguments/Synopsis on 27/3/2023 Respondents did not file written synopsis despite orders dtd. 26/4/2023 and 19/6/2023.

(3.) Brief facts of the case, as emerged from the RP, Order of the State Commission, Order of the District Commission and other case records are that:-