ANIL GUPTA & ANR. Vs. ICICI BANK LTD.

JUDGEMENT

(1.) Challenge in these Revision Petition Nos. 1612 to 1614 of 2016, under Section 21(b) of the Consumer Protection Act, 1986 (for short "the Act"), is to the order dated 6.10.2015 in Appeal Nos. 497 to 499 of 2015 passed by the State Consumer Disputes Redressal Commission, Haryana (for short "the State Commission"). By the impugned orders, the State Commission dismissed the Appeals preferred by the Appellants/Complainants, on the ground that there was no deficiency of service on behalf of the Bank.

(2.) As these Revision Petitions deal with common facts preferred by the same Complainants against the same Bank and they are being disposed of by a common order.

(3.) For the sake of convenience, Revision Petition No. 1612 of 2016 is taken as a lead case.