MANAGER, INDUSIND BANK LIMITED Vs. SANJAY GHOSH

JUDGEMENT

(1.) The present Revision Petition ( RP) has been filed by the Petitioners against the Respondent as detailed above, under Sec. 21 (b) of the Consumer Protection Act 1986, against the order dtd. 27/11/2018 of the State Consumer Disputes Redressal Commission West Bengal ( hereinafter referred to as the 'State Commission') in First Appeal ( FA) No. 142 of 2015 in which order dtd. 27/11/2014 of District Consumer Disputes Redressal Commission Howrah ( hereinafter referred to as District Forum) in Consumer Complaint ( (CC) No. 178 of 2012 was challenged, inter alia praying for :

(2.) Petitioners have challenged the said order dtd. 27/11/2018 of the State Commission inter alia on the following grounds :

(3.) Heard both sides.