HDFC BANK LTD Vs. SATISH BAISHYA

JUDGEMENT

(1.) The present Revision Petition (RP) has been filed by the Petitioners against Respondents as detailed above, under Sec. 21 (b) of Consumer Protection Act 1986, against the order dtd. 25/5/2023 of the State Consumer Disputes Redressal Commission, Assam (hereinafter referred to as the 'State Commission'), in First Appeal (FA) No. 37 of 2015 in which order dtd. 4/7/2015 of District Consumer Disputes Redressal Forum, Nagaon (hereinafter referred to as District Forum) in Consumer Complaint (CC) No. 31 of 2013 was challenged, inter alia praying for setting aside the order date 25/5/2023 of the State Commission.

(2.) While the Revision Petitioner (hereinafter also referred to as OP) was Appellant before the State Commission and Opposite Party before the District Forum and the Respondent (hereinafter also referred to as Complainant) was Respondent before the State Commission in FA/37/2015 and Complainant before the District Forum in Complaint No. 31 of 2013.

(3.) Notice was issued to the Respondent(s) on 19/1/2024. Written Arguments filed by Petitioner on 2/2/2024. On account of absence despite notice, respondent was proceeded ex-parte vide order dtd. 2/4/2024.