CENTRAL BANK OF INDIA Vs. N.K. JAIN

JUDGEMENT

(1.) Revision Petition No. 1932 of 2011 has been filed under Section 21(b) of the Consumer Protection Act, 1986 against the order dated 22.3.2011 passed by the Haryana State Consumer Disputes Redressal Commission, Panchkula ('the State Commission') in First Appeal No. 838 of 2008.

(2.) Petitioner was the opposite party-5 in the complaint. The facts of the case as per respondent Nos. 1 to 4 are as follows:

(3.) Respondent No. 5/opposite party No. 1 is a Society registered under Co-operative Societies Act, 1984 having its Registered No. 1768 and Shri Satish Kumar Rohila is the President of the Society and Shri Sham Singh, Vice President, Shri Vijay Kumar Sharma, Secretary, Shri Rajiv Kapoor, Joint Secretary, Shri Ramesh Chand Nirankari, Member, Smt. Sangeeta Sharma, Member, Shri Jai Raj, Member all are the employees of the Central Bank of India.