MONICA BAJAJ Vs. BANK OF INDIA

JUDGEMENT

(1.) This Review Application, preferred by the Complainant/Applicant, has been taken up by circulation in the Chamber.

(2.) The Application has been moved contending that notice was issued on 27/9/2022 by the former President only after considering the status of Consumer Complaint No. 190 of 2022 as having pecuniary jurisdiction before this Commission and as such the order dtd. 20/9/2023 deserves to be recalled.

(3.) It is noticed from the record that the following report was tendered by the Office on 22/9/2022: