State Consumer Disputes Redressal Commission
Icici Bank Ltd.Through Its Branch ... vs Bhalchandra S.Mahajani And Ors on 26 July, 2022
STATE CONSUMER DISPUTES REDRESSAL COMMISSION,
MAHARASHTRA, MUMBAI
APPEAL NO.A/19/298
(Arising out of order dated 29/12/2018 passed in Complaint No.133 of 2016 by
Additional District Commission, Thane)
ICICI Bank Ltd.,
Seawoods Branch, Nerul (W),
Navi Mumbai 400 706, ....... Appellant(s)
Through its Branch Manager,
Versus
1.Bhalchandra Shriram Mahajani, R/o Flat No.303, Building No.45, Seawoods Estate, N.R.I. Complex, Sectors 54, 56 and 58, Nerul, Navi Mumbai 400 706.
2. Managing Director & CEO, ICICI Bank Ltd., ICICI Bank Towers, Bandra Kurla Complex, Mumbai.
3. Reliance Communications Ltd., Dhirubhai Ambani Knowledge City, Kopar Khairane, .........Respondent(s) Navi Mumbai 400 710.
BEFORE:
Mr.Justice S.P. Tavade - President Ms.S.T. Barne - Judicial Member ORDER (26/07/2022) Per Hon'ble Mr.Justice S.P. Tavade - President:
Advocate Mr.Mannadiar is present for the appellant. Mr.Bhalchandra Majahani, Respondent no.1/original Complainant is present in person. Both parties have settled the dispute outside the Commission and filed their terms of settlement. In view of the settlement the entire amount is satisfied. Hence, we pass the following order:
ORDER Advocate for the appellant has produced on record receipt of payment of Rs.35,000/- to the respondent. Receipt is taken on record. It is marked as Exhibit 'X'. In view of the same matter is disposed of as settled.
[Justice S.P.Tavade] President [S.T. Barne] Judicial Member emp