AJAY KANUBHAI KHANDERIA Vs. HDFC BANK LTD.

JUDGEMENT

(1.) The Appellant has filed this appeal under section 15 of the consumer protection Act 1986, being aggrieved by and dissatisfied with the order dated 23.05.2022 passed by the Learned District Commission Ahmedabad (Additional) in consumer complaint No.680/2017.

(2.) Heard the Appellant, party in person and Ld. Advocate Mr. V. M. Pancholi for the Respondents.

(3.) Order under challenge: