DEPUTY GENERAL MANAGER, DENA BANK & ANR. REGIONAL OFFICE, 4TH FLOOR, 16, BANK OF BARODA BUILDING, PARLIAMENT STREET NEW DELHI Vs. INDERJIT SINGH SURI D

JUDGEMENT

(1.) Heard. Delay in filing of revision petition is condoned.

(2.) This revision is directed against the order of the Delhi State Consumer Disputes Redressal Commission, Delhi (in short, "the State Commission) dated 8.5.2015 whereby the State Commission partly allowed the appeal preferred by the respondent/complainant and ordered thus: -

(3.) Briefly stated, facts relevant for the disposal of the revision petition are that the respondent filed a consumer complaint in the District Forum-III, Janakpuri, New Delhi alleging deficiency in service on the part of the petitioner Bank in respect of release of arrears of his salary and also in respect of charging some extra interest on the loan account.