PUNJAB NATIONAL BANK Vs. ATMA RAM GARG

JUDGEMENT

(1.) Learned counsel appearing on behalf of the petitioner submitted that an unusual procedure has been adopted by the State Consumer Disputes Redressal Commission, Haryana in disposing of the matters of various Banks, Insurance companies or HUDA by giving a standard form of reasoning that the amount which was required to be deposited under Section 15 of the amended Consumer Protection Act was not deposited at relevant time and, therefore, Appeals are not required to be entertained.

(2.) Learned counsel further submitted that previously the State Commission, Haryana, was not having President and the office was also not accepting the amount which was sought to be deposited by the Appellant.

(3.) Apart from the submissions made by the learned counsel for the petitioner, in our view, the order passed by the State Commission is erroneous because the said Section only provides that before entertaining the Appeal, the appellant should deposit the amount as provided therein. That does not mean that the State Commission has no power to condone the delay in depositing the amount, if prayed by the Appellant.