STATE BANK OF INDIA Vs. SUNIL KUMAR MAITY

JUDGEMENT

(1.) This case relates to deficiency in service alleged against the State Bank of India (SBI) for alleged fraudulent withdrawal of an amount of Rs. 3,00,000/- averred by the complainant to have been deposited by him with the Bank.

(2.) The District Forum vide its Order dated 14.05.2014 had allowed the complaint. The State Commission vide its Order dated 25.10.2017 had concurred with the District Forum in its findings of deficiency in service on the part of the SBI while partially modifying the award made by the District Forum. This revision petition has been filed by the SBI against the said Order dated 25.10.2017 of the State Commission.

(3.) On 24.08.2018, after hearing arguments in part and after perusing the record, this Commission had passed the following interim Order: