PUNJAB NATIONAL BANK Vs. SUSANTA CHATTOPADHYAY

JUDGEMENT

(1.) Heard learned counsels for the revisionist bank (PNB) and the respondent (complainant). Perused the material on record.

(2.) The District Forum vide its Order dated 17.06.2014 had allowed the complaint.

(3.) The State Commission vide its Order dated 25.07.2016 had partially modified the award of the District Forum.