SUTLEJ INDUSTRIES LTD Vs. PUNJAB NATIONAL BANK

JUDGEMENT

(1.) The complainant/appellant opened a current account with the respondent Punjab National Bank for its business purposes. Alleging negligence/deficiency on the part of the respondent in rendering services to it, the complainant approached the concerned State Commission by way of consumer complaint.

(2.) The complaint was resisted by the respondent. Since the copy of the reply filed by the respondent is not on record, it cannot be ascertained as to what were the grounds as to which the complaint was resisted.

(3.) Vide impugned order dated 9.3.2012, the State Commission took the view that the complainant being a commercial organization which had opened account for commercial purpose is not a consumer in terms of the provisions of the Consumer Protection Act. The complaint was therefore dismissed with liberty to the complainant to avail any other remedy if available as per law. Being aggrieved from the order passed by the State Commission, the appellant/complainant is before this Commission.