PANKAJ KUMAR Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) The present Revision Petition (RP) has been filed by the Petitioner against Respondent as detailed above, under Sec. 21 (b) of Consumer Protection Act 1986, against the order dtd. 27/9/2016 of the State Consumer Disputes Redressal Commission, Punjab (hereinafter referred to as the 'State Commission'), in First Appeal (FA) No.906 of 2015 in which order dtd. 25/6/2015 of Hoshiarpur District Consumer Disputes Redressal Forum (hereinafter referred to as District Forum) in Consumer Complaint (CC) no. 197 of 2008 was challenged, inter alia praying for setting aside the order dtd. 27/9/2016 of the State Commission.

(2.) While the Revision Petitioner(s) (hereinafter also referred to as Complainant) was Respondent and the Respondents (hereinafter also referred to as OPs) were Appellants in the said FA No. 906 of 2015 before the State Commission, the Revision Petitioner was Complainant and Respondents were OPs before the District Forum in the CC No. 197 of 2008.

(3.) Notice was issued to the Respondent(s) on 3/2/2017. Parties filed Written Arguments/Synopsis on 11/12/2017 and 10/1/2018 respectively.