B.S. ANDOTRA Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) THIS appeal is filed against the order of 6.6.2013 passed by the Punjab State Consumer Disputes Redressal Commission in Consumer Complaint No. 13 of 2008. The State Commission has dismissed the complaint for want of merit and hence the appeal filed by the Complainant Shri B.S. Andotra.

(2.) THE case of the Appellant/Complainant has been represented and argued by Shri Prateek Kumar, Advocate. Mr. R.P. Vats, Advocate has represented the Respondent/State Bank of India. During the course of the proceedings, counsel for the Respondent/Bank has, under the direction of this Commission, filed calculation of interest paid to the Complainant, instructions of Reserve Bank of India dated 15.7.2014 on the subject of waiver of penalty on interest on ineligible/excess investment and, other related documents together with affidavit of the Chief Manager, SBI. The matter was heard at length and reserved on 15.5.2015 for orders.

(3.) AT the outset, it needs to be noted that the appeal of the complainant was filed with delay of 165 days. We have perused the application for condonation in which this delay has been explained. We are satisfied that the Appellant has made out sufficient cause for the delay. Accordingly, we condone the delay.