RAJESH GUPTA Vs. PUNJAB NATIONAL BANK

JUDGEMENT

(1.) This revision petition has been filed under Sec. 58 (1) (b) of the Act 2019 in challenge to the Order dtd. 24/5/2023 in Appeal No. 82 of 2023 of the State Commission Delhi arising out of Orders dtd. 2/11/2022 and 21/1/2023 of the District Commission in Complaint no. 184 of 2019.

(2.) Heard counsel for the petitioner and perused the record including inter alia the Orders passed by the District Commission on 2/11/2022 and 21/1/2023 as well as the impugned Order dtd. 24/5/2023 passed by the State Commission.

(3.) For better appreciation the Order passed by the District Commission dtd. 2/11/2022 whereby the complaint was dismissed in non-prosecution may be quoted hereinbelow:-