PURUSHOTTAM NAGAR Vs. ZONAL MANAGER UCO BANK JAIPUR

JUDGEMENT

(1.) THIS is an appeal against the order of 27th September, 1991 of the State Commission of Rajasthan in Complaint Case No. 61 /90. For the disposal of this case we mention only the relevant facts.

(2.) THE respondent opposite party Bank stayed the operation of this personal saving account on telephonic instructions from the State Government with effect from 8.2.1990. Written confirmation of the telephonic instructions was received by the opposite party Bank from the State Government on 13th February 1990.

(3.) MEANWHILE the appellant complainant issued 7 cheques to various parties and those were dishonoured inasmuch as the operation of the account has been stayed by the Bank.