IDBI BANK LIMITED Vs. SADANANDA DAS

JUDGEMENT

(1.) The present Revision Petition (RP) has been filed by the Petitioner against Respondent as detailed above, under Sec. 58 (1) (b) of Consumer Protection Act 2019, against the order dtd. 14/2/2020 of the State Consumer Disputes Redressal Commission, West Bengal (hereinafter referred to as the 'State Commission'), in First Appeal (FA) No. 800/2018 in which order dtd. 17/8/2018 of District Consumer Disputes Redressal Forum, Kolkata (hereinafter referred to as District Forum) in Consumer Complaint (CC) No. 426 of 2017 was challenged, inter alia praying for:-

(2.) While the Revision Petitioner (hereinafter also referred to as Bank) was Appellant and the Respondent (hereinafter also referred to as Complainant) was Respondent in the said FA No. 800/2018 before the State Commission the Revision Petitioner was OP and Respondent was Complainant before the District Forum in the CC No. 426/2017. Notice was issued to the Respondent on 1/11/2021. Parties filed Written Arguments/Synopsis on 30/6/2022 and 10/6/2022 respectively.

(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: