EQUITAS SMALL FINANCE BANK LTD. Vs. BUTA SINGH

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. 19/12/2017 of the State Consumer Disputes Redressal Commission, Punjab (hereinafter referred to as the 'State Commission'), in First Appeal (FA) No. 267/2017 in which order dtd. 16/1/2017 of District Consumer Disputes Redressal Forum, Fatehgarh Sahib (hereinafter referred to as District Forum) in Consumer Complaint (CC) No. 82/2016 was challenged, inter alia praying for setting aside the order dtd. 19/12/2017 passed by the State Commission.

(2.) The Revision Petitioner(s) (hereinafter also referred to as Opposite Party) was Appellant before the State Commission and Opposite Party-1 before the District Forum and the Respondent (hereinafter also referred to as Complainant) was Respondent-1 before the State Commission in FA/267/2017 and Complainant before the District Forum in Complaint No. 82/2016.

(3.) The present Revision Petition has been filed with a delay of 57 days as pointed out by the Registry. IA/10593/2018 has been filed for Condonation Delay. Delay in filing the RP is condoned after considering the reasons mentioned in the application for condonation of delay and as adduced during the hearing. Application for condonation of delay stands disposed off.