NARESH KUMAR SHARMA Vs. ICICI BANK LIMITED

JUDGEMENT

(1.) This Revision Petition No.1216 of 2022 challenges the impugned order of the learned State Consumer Disputes Redressal Commission, U.T. Chandigarh ('the State Commission') dtd. 25/2/2022. Vide this order, the State Commission allowed the Appeal No.89 of 2019 and set aside the learned District Consumer Disputes Redressal Forum, U.T. Chandigarh (the District Forum') order dtd. 5/2/2019 whereby the District Forum allowed the Complaint.

(2.) As per report of the Registry, there is a delay of 111 days in filing the present Revision Petition. However, as per I.A. No.9002 of 2022, the delay is 84 days. For the reasons stated in the said I.A. No.9002 of 2022, the delay is condoned.

(3.) For convenience, the parties are referred to as placed in the original complaint before the District Forum.