STATE BANK OF INDIA Vs. SUSHMA GOYAL

JUDGEMENT

(1.) The present Revision Petition, under Section 21(b) of the Consumer Protection Act, 1986 (for short "the Act") has been filed against the order of the State Consumer Disputes Redressal Commission, Uttar Pradesh (for short "the State Commission") dated 22.08.2017 in Appeal No.507 of 2010. The said Appeal was filed by the State Bank of India, C. B. Ganj, Branch Bareily against the order of the District Consumer Disputes Redressal Forum, 2nd Bareilly dated 17.02.2010 in Complaint Case No.06/2009.

(2.) The Complaint had been filed by the Respondent Smt.Sushma Goyal before the District Forum against the Petitioner, i.e., State Bank of India, C. B. Ganj, Branch Bareily, State Bank of India, Bada Bazar, Bareily, Assistant General Manager, Area 1st, State bank of India Zonal Office and Chief General Manager, State Bank of India, Local Head Office, Moti Mehal Marg, Hajratganj, Lucknow. The District Forum partly allowed the Complaint against all the Opposite Parties in the Complaint and issued the following directions:

(3.) This order of the District Forum was impugned only by State Bank of India, C. B. Ganj, Branch Bareily and other Opposite Parties did not challenge this order. Accordingly, the order of the District Forum has attained finality against the other Opposite Parties, namely, State Bank of India, Bada Bazar, Bareily, Assistant General Manager, Area 1st, State bank of India Zonal Office and Chief General Manager, State Bank of India, Local Head Office, Moti Mehal Marg, Hajratganj, Lucknow.