PUNJAB NATIONAL BANK Vs. ROHIT MALHOTRA

JUDGEMENT

(1.) The present Revision Petition (RP) has been filed by the Petitioners against Respondent as detailed above, under Sec. 21(b) of Consumer Protection Act, 1986, against the order dtd. 4/9/2017 of the State Consumer Disputes Redressal Commission, Punjab (hereinafter referred to as the 'State Commission'), in First Appeal (FA) No. 79/2017 in which order dtd. 16/12/2016 of District Consumer Disputes Redressal Forum, Ferozepur (hereinafter referred to as District Forum) in Consumer Complaint (CC) No. 315/2016 was challenged, inter alia praying for setting aside the orders of the State Commission and District Forum.

(2.) While the Revision Petitioners (hereinafter also referred to as Bank) were Appellants before the State Commission and Opposite Parties (OPs) before the District Forum and the Respondent(s) (hereinafter also referred to as Complainant) was Respondent before the State Commission in FA/79/2017 and Complainant before the District Forum in Complaint No. 79/2017.

(3.) Notice was issued to the Respondent(s) on 6/12/2017. Petitioner filed Written Arguments on 26/10/2018. On 29/1/2024 none appeared on behalf of Respondent. Accordingly, the Respondent was proceeded ex parte and case was taken up on merits. However, in the interest of justice, respondent was granted one week's time to file written arguments. The Respondent has filed the written arguments on 8/4/2024.