LAWS(NCD)-2016-2-112

HDFC BANK LTD. HAVING ITS REGISTERED OFFICE AT HDFC BANK HOUSE, SENAPATI BAPAT MARG, LOWER PAREL (WEST) MUMBAI Vs. LAXMI URBAN CO

Decided On February 11, 2016
HDFC BANK LTD Appellant
V/S
LAXMI URBAN CO-OPERATIVE BANK LTD Respondents

JUDGEMENT

(1.) Learned counsel for the parties present. Arguments heard.

(2.) The only question which falls for consideration is 'whether the petitioner/Bank is a consumer or not '

(3.) The complainant is Laxmi Urban Co-operative Bank Limited. The complainant is the co-operative society registered under Maharasthra