ICICI BANK LTD Vs. SANTOSH SARDANA

JUDGEMENT

(1.) The present Revision Petition (RP) has been filed by the Petitioner against Respondents as detailed above, under Sec. 58 (1) (b) of Consumer Protection Act 2019, against the order dtd. 25/10/2021 of the State Consumer Disputes Redressal Commission, Delhi (hereinafter referred to as the 'State Commission'), in First Appeal (FA) No. 533 of 2010 in which order dtd. 20/5/2010, District Consumer Disputes Redressal Forum, New Delhi (hereinafter referred to as District Forum) in Consumer Complaint (CC) No.CC/1081/06 was challenged, inter alia praying for setting aside the impugned order dtd. 25/10/2021 in FA/533/2010.

(2.) While the Revision Petitioner was Appellant and the Respondents were Respondents in the said FA/533/2010 before the State Commission the Revision Petitioner was OP-1 and Respondents No.1 and 2 were Complainants No.1 and 2 and Respondent No. 3 was OP-2 before the District Forum in the CC/1081/06. For the sake of convenience, parties will also be referred to as they were arrayed before the District Forum. Notice was issued to the Respondents on 15/12/2022. Petitioner filed the written arguments on 7/7/2023. The Respondents No.1 and 2 filed their written arguments/synopsis on 19/12/2022 and again submitted their written arguments on 4/7/2023.

(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:-