ANURAAG KAUL Vs. KOTAK MAHINDRA BANK

JUDGEMENT

(1.) We heard learned counsel for the revision petitioner, and perused the material on record.

(2.) The District Forum vide its Order dated 29.08.2016 had dismissed the complaint as not maintainable against the O.P. no. 2 bank i.e. the ING Vysya Bank Ltd. (now the Kotak Mahindra Bank Ltd.):

(3.) The revision petition filed under section 17(1)(b) of the Act 1986 against the Order dated 29.08.2016 of the District Forum was dismissed by the State Commission vide its Order dated 30.11.2018: