NANAK CHAND RAJORA Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) The present Revision Petition (RP) has been filed by the Petitioner against Respondent as detailed above, under Sec. 21 of Consumer Protection Act 1986, against the order dtd. 17/3/2017 of the State Consumer Disputes Redressal Commission Delhi (hereinafter referred to as the 'State Commission'), in First Appeal (FA) No. 885 of 2013 in which order dtd. 10/7/2013 of District Consumer Disputes Redressal Commission, Govt. of NCT of Delhi, Nand Nagri (hereinafter referred to as District Commission) in Consumer Complaint (CC) no. 368 of 2012 was challenged, inter alia praying for setting aside the impugned order dtd. 17/3/2017 of the State Commission.

(2.) While the Revision Petitioner(s) (hereinafter also referred to as Complainant) was Appellant before the State Commission and Complainant before the District Forum, Respondent(s) (hereinafter also referred to as OP) was Respondent before the State Commission and OP before the District Forum.

(3.) Notice was issued to the Respondent on 14/8/2017. Parties filed Written Arguments/Synopsis on 27/11/2018 ( Petitioner ) and 16/8/2023 ( Respondent) respectively.