AXIS BANK LTD Vs. BHARPUR SINGH

JUDGEMENT

(1.) The present Revision Petitions (RPs) have been filed by the Petitioner against Respondents as detailed above, against the order dtd. 23/12/2021 of the State Consumer Disputes Redressal Commission, U.T., Chandigarh (hereinafter referred to as the 'State Commission'), in First Appeals (FA) No. 141, 143, 144, 145 and 146 of 2010 in which order dtd. 26/2/2010 of District Consumer Disputes Redressal Forum- II, Chandigarh (hereinafter referred to as District Forum) in Consumer Complaints (CCs) No. 814/2008, 815/2008, 813/2008, 811/2008 and 812/2008 were challenged, inter alia praying for setting aside the order 23/12/2021 passed by the State Commission in the above detailed Appeals.

(2.) While the Revision Petitioner (hereinafter also referred to as Opposite Party) was Appellant and the Respondents (hereinafter also referred to as Complainants) were Respondents in the said First Appeals (No. 141, 143, 144, 145 and 146/2010) before the State Commission, the Revision Petitioner was Opposite Party and Respondents were Complainants before the District Forum in the CC Nos. 814, 815, 813, 811 and 812 of 2008.

(3.) Notice was issued to the Respondents on 11/7/2022. Parties filed Written Arguments/Synopsis on 2/8/2023 (Petitioner) and 24/7/2023 (Respondent No.1) respectively.