LAWS(NCD)-2023-8-74

STATE BANK OF BIKANER Vs. VIPIN KUMAR

Decided On August 17, 2023
STATE BANK OF BIKANER Appellant
V/S
VIPIN KUMAR Respondents

JUDGEMENT

(1.) The present Revision Petition ( RP) has been filed by the Petitioners against the Respondents, as detailed above, under Sec. 21 of the Consumer Protection Act 1986, against the order dtd. 12/12/2012 of the State Consumer Disputes Redressal Commission Punjab ( hereinafter referred to as the 'State Commission') in First Appeal ( FA) No. 27 of 2009 in which order dtd. 6/11/2008 of District Consumer Disputes Redressal Forum Sangrur (hereinafter referred to as District Forum) in Consumer Complaint (CC) No. 292 of 2008 was challenged, inter alia praying for setting aside the order dtd. 12/12/2012 of the State Commission.

(2.) Petitioners have challenged the said order dtd. 12/12/2012 of the State Commission inter alia on the following grounds :

(3.) Heard both sides.