RAJENDRA PRASAD CHOUBEY 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 of Consumer Protection Act, 1986, against the order dtd. 17/8/2018 of the State Consumer Disputes Redressal Commission, West Bengal (hereinafter referred to as the 'State Commission'), in First Appeal (FA) No.A/504/2017 in which order dtd. 31/3/2017 of District Consumer Disputes Redressal Forum, North 24 Pgs., Barasat (hereinafter referred to as District Forum) in Consumer Complaint (CC) No. 669 of 2015 was challenged, inter alia praying for setting aside the order dtd. 17/8/2018 passed by the State Commission in First Appeal No. A/504/2017.

(2.) While the Revision Petitioner (hereinafter also referred to as Complainant) was Appellant and Respondents (hereinafter also referred to as OPs) were Respondents No. 1 to 4 before the State Commission, the Revision Petitioner was Complainant and Respondents were OPs before the District Forum in the CC No. 669 of 2015. Notice was issued to the Respondents on 2/3/2020. Parties filed their Written Arguments/Synopsis on 14/8/2023.

(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: