PUNJAB & SIND BANK Vs. NACHATTER SINGH

JUDGEMENT

(1.) The present Revision Petition (RP) has been filed by the Petitioner against Respondent as detailed above, under Sec. 21 (b) of Consumer Protection Act 1986, against the order dtd. 11/1/2016 of the State Consumer Disputes Redressal Commission Punjab (hereinafter referred to as the 'State Commission'), in First Appeal (FA) No. 504 of 2013 in which order dtd. 26/2/2013 of Faridkot District Consumer Disputes Redressal Forum (hereinafter referred to as District Forum) in Consumer Complaint (CC) no. 143 of 2012 was challenged, inter alia praying for setting aside the orders of the Fora below.

(2.) While the Revision Petitioner (hereinafter also referred to as OP) was Appellant and the Respondent (hereinafter also referred to as Complainant ) was Respondent in the said FA No. 504 of 2013 before the State Commission, the Revision Petitioner was OP and Respondent was Complainant before the District Forum in CC no.143 of 2012.

(3.) Notice was issued to the Respondent on 14/7/2016. Parties filed Written Arguments/Synopsis on 24/11/2017 and 24/10/2017 respectively.