STANDARD CHARTERED BANK Vs. VINOD KUMAR BHALLA

JUDGEMENT

(1.) The present Revision Petition (RP) has been filed by the Petitioner against Respondent as detailed above, under Sec. 21 (b) of Consumer Protection Act 1986, against the order dtd. 30/7/2019 of the State Consumer Disputes Redressal Commission Maharashtra (hereinafter referred to as the 'State Commission'), in First Appeal (FA) No. 358 of 2016 in which order dtd. 7/1/2016 of South Mumbai District Consumer Disputes Redressal Forum (hereinafter referred to as District Forum) in Consumer Complaint (CC) no. 3 of 2014 was challenged, inter alia praying for setting aside the order dtd. 30/7/2019.

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

(3.) Notice was issued to the Respondent on 29/11/2019. Parties filed Written Arguments/Synopsis on 19/1/2023 ( Petitioner) and 7/12/2023 Respondent) respectively. For the sake of convenience, parties will also be referred to as they were arrayed before the District Forum.