KRISHNA GRAMODUOG SAMITI Vs. PUNJAB NATIONAL BANK

JUDGEMENT

(1.) The present Revision Petition (RP) has been filed by the Petitioner against Respondent(s) as detailed above, under sec. 58(1)(b) of Consumer Protection Act 1986, against the order dtd. 16/1/2023 of the State Consumer Disputes Redressal Commission, Uttar Pradesh, (hereinafter referred to as the 'State Commission'), in First Appeal (FA) No. 57/2023 in which order dtd. 23/11/2022, District Consumer Disputes Redressal Commission, Saharanpur (hereinafter referred to as District Commission) in Consumer Complaint (CC) no. 163/2022 was challenged, inter alia praying to set aside the order passed by the State Commission and to remand back the complaint to District Commission and decide the same on merits.

(2.) While the Revision Petitioner (hereinafter also referred to as Complainant) was Appellant and the Respondent(s) (hereinafter also referred to as OP-1 and OP2) were Respondents in the said FA/57/2023 before the State Commission; the Revision Petitioner was Complainant and Respondent(s) were OP-1 and OP-2 before the District Commission in the CC no. 163/2022.

(3.) Notice was issued to the Respondent(s) on 3/6/2024 (OP-1), 13/9/2024 (OP-2). Parties filed Written Arguments/Synopsis on 24/3/2025 (Complainant); 27/3/2025 (OP-2) respectively. No written Arguments/ Synopsis was filed by OP-1 despite order dtd. 13/3/2025.