State Consumer Disputes Redressal Commission
The Badhai Co-Operative Agricultural ... vs Mohinder Singh on 8 February, 2012
STATE CONSUMER DISPUTES REDRESSAL COMMISSION, PUNJAB,
DAKSHIN MARG, SECTOR 37-A, CHANDIGARH.
First Appeal No.1247 of 2007
Date of institution : 10.9.2007
Date of decision : 08.2.2012
The Badhai Co-operative Agricultural Service Society Ltd., Badhai through its
Secretary Shri Sukhjinder Singh son of Jaswant Singh.
.......Appellants
Versus
1.Mohinder Singh,
2. Darshan Singh,
3. Gurmail Singh, All sons of Kirpal Singh son of Munshi Singh, residents of Village Badhai, Tehsil & District Muktsar.
.......Contesting Respondents
4. Muktsar Central Co-op Bank Ltd., Muktsar through its Manager.
5. Muktsar Central Co-op Bank Ltd., Badhai, District Muktsar through its Manager.
......Proforma Respondents First Appeal against the order dated 7.5.2007 of the District Consumer Disputes Redressal Forum, Muktsar.
Before :-
Hon'ble Mr. Justice S.N. Aggarwal President.
Mr. B.S. Sekhon, Member. Present :-
For the appellants : Shri R.K. Girdhar, Advocate. For respondents No.1 -3 : None.
For respondents No.4-5 : None.
JUSTICE S.N. AGGARWAL, PRESIDENT:
For order, see First Appeal No.1240 of 2007 (The Muktsar Central Cooperative Bank Ltd. and anr. V. Mohinder Singh and others).
(JUSTICE S.N. AGGARWAL)
PRESIDENT
February 08 , 2012 (BALDEV SINGH SEKHON)
Bansal MEMBER
First Appeal No. of 200. 2