CHINMAY CHOWDHURY 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. 58 ( 1) (b) of Consumer Protection Act 2019, against the order dtd. 24/9/2021 of the State Consumer Disputes Redressal Commission, West Bengal (hereinafter referred to as the 'State Commission'), in First Appeal (FA) No.RBR/A/43 of 2019 in which order dtd. 21/12/2016 of District Consumer Disputes Redressal Commission Siliguri (hereinafter referred to as District Commission) in Consumer Complaint (CC) no 44 of 2012 was challenged, inter alia praying to :-

(2.) While the Revision Petitioner (hereinafter also referred to as complainant was respondent and the Respondents (hereinafter also referred to as OPs were Appellants in the said FA No. RBR/A/43/2019 before the State Commission, the Revision Petitioner was complainant and Respondents were OPs before the District Commission in the CC no. 44/S/2012.

(3.) Notice was issued to the Respondents on 21/6/2022. Parties filed Written Arguments/Synopsis on 24/4/2023 and 15/5/2023 respectively.