ICICI BANK LTD Vs. VISHNU KRISHNA PATIL

JUDGEMENT

(1.) The present Revision Petitions (RPs) has been filed by the Petitioner against Respondent(s) as detailed above, under Sec. 21(b) of Consumer Protection Act 1986, against the order dtd. 29/11/2019 and 27/1/2020 of the State Consumer Disputes Redressal Commission, Maharashtra, Mumbai, (hereinafter referred to as the 'State Commission'), in First Appeal (FA) No. in 939/2019, 940/2019, 941/2019, 942/2019, 943/2019; and in RP/180/2019, RP/220/2019 and RP/1/2020 in which order dtd. 17/7/2019 and 16/5/2019 of District Consumer Disputes Redressal Forum, Sangli (hereinafter referred to as District Forum) in Consumer Complaint (CC) 175/2017, 176/2017, 231/2017, 232/2017, 233/2017, 234/2017, 24/2018 and 74/2018 was challenged, inter alia praying to quash the impugned orders passed by the State Commission and to dismiss the complaints pending before District Forum at Sangli.

(2.) While the Revision Petitioner (hereinafter also referred to as OP-1) was Appellant in RP/180/2019, RP/220/2019 and RP/1/2020; Respondents in FAs 939/2019, 940/2019, 941/2019, 942/2019, 943/2019 and the Respondent(s) (hereinafter also referred to as Complainants) were Respondents in RP/180/2019, RP/220/2019 and RP/1/2020; Appellants in FAs 939/2019, 940/2019, 941/2019, 942/2019, 943/2019 before the State Commission (Indian Bank Association was Respondent-2 before State Commission in all the cases), the Revision Petitioner was OP-1 and Respondents were Complainants before the District Forum in the CC no 175/2017, 176/2017, 231/2017, 232/2017, 233/2017, 234/2017, 24/2018 and 74/2018 (Indian Bank Association was OP-2 before District Forum). For the sake of convenience, hereinafter the parties will be referred to as they were arrayed before the District Forum in the original CCs.

(3.) Notice was issued to the Respondent(s) on 10/1/2020. Parties filed Written Arguments/Synopsis on 24/2/2022 (OP-1) and 25/11/2022 (Complainants).