ICICI BANK LIMITED Vs. NILIMA JAUHARI

JUDGEMENT

(1.) The present Revision Petition (RP) has been filed by the Petitioner against Respondents as detailed above, under Sec. 21 (b) of Consumer Protection Act 1986, against the order dtd. 24/11/2016 of the State Consumer Disputes Redressal Commission Rajasthan (hereinafter referred to as the 'State Commission'), in First Appeal (FA) No. 1369 of 2016 in which order dtd. 6/10/2016 of (Third) Jaipur City, Jaipur District Consumer Disputes Redressal Forum (hereinafter referred to as District Forum) in Consumer Complaint (CC) no.847 of 2012 was challenged, inter alia praying for setting aside the order dtd. 24/11/2016 and 6/10/2016 of the State Commission and District Forum respectively.

(2.) The Revision Petitioners (hereinafter also referred to as Bank were Appellant before the State Commission and OP No.1 and 2 before District Forum, Respondent No.1 (hereinafter also referred to as Complainant) was Respondent No.1 before State Commission and Complainant before District Forum and Respondent No.2 (hereinafter referred to as OP No.3) was Respondent No.2 before the State Commission and OP No.3 before District Forum.

(3.) Notice was issued to the Respondents on 17/2/2017. Parties filed Written Arguments/Synopsis on 28/12/2022 ( Petitioner), 11/7/2017 (respondent No.1).