STANDARD CHARTERED BANK Vs. MANKUMAR KUNDLIYA

JUDGEMENT

(1.) The present First Appeal has been filed under Sec. 19 of the Consumer Protection Act, 1986 (hereinafter referred to as 'the Act') against the Order dtd. 20/2/2020 passed by the learned State Consumer Disputes Redressal Commission Rajasthan, (hereinafter referred as 'the State Commission'), in Consumer Complaint No. 131 of 2015, wherein the Complaint filed by the Complainant (Respondent herein) was partly allowed. The relevant portion of the Impugned Order dtd. 20/2/2020 is reproduced below:

(2.) Along with the present Appeal, an Application seeking condonation of delay of 109 days has also been filed. The impugned order was passed by the learned State Commission on 20/2/2020. The prescribed period for filing the Appeal is 30 days, which expired on 21/3/2020. The present Appeal was filed on 8/7/2020. However, the Hon'ble Supreme Court in Suo Motu Writ Petition (Civil) No. 3 of 2020 in re: Cognizance for Extension of Limitation suspended the period of limitation for filing Petitions/Applications/Suits/Appeals/all other quasi proceedings before any Courts/Tribunals or any Authority due to Covid-19 Pandemic with effect from 15/3/2020 till 28/2/2022. Therefore, the present Appeal filed during the suspended period of limitation can be treated having been filed within limitation. The delay in the filing the matter has accordingly been condoned.

(3.) Brief facts of the case are that the complainant/Respondent Shri Mankumar Kundliya is the sole proprietor of M/s Sahil Distributors, a sole proprietorship concern. Appellant No. 2/OP No. 2 is the Standard Chartered Bank registered under the Banking Regulation Act. The Branch Office of the Appellant No.1/ OP No.1 is Jaipur, where the complainant had entered in to a transaction.