State Consumer Disputes Redressal Commission
Sbi vs M/S Shadi Ram Nand Lal on 1 July, 2015
FIRST ADDITIONAL BENCH STATE CONSUMER DISPUTES REDRESSAL COMMISSION, PUNJAB, SECTOR 37-A, DAKSHIN MARG, CHANDIGARH.
First Appeal No.1360 of 2012 Date of Institution: 10.10.2012. Date of Decision: 01.07.2015.
State Bank of India, Ferozepur Cantt. through its Manager.
.....Appellant/opposite party Versus M/s Shadi Ram Nand Lal HUF, Anaj Mandi, Ferozepur Cantt. through Kulbhushan Karta son of Nand Lal, resident of House no.7, Street no.1, Ferozepur Cantt.
.....Respondent/complainant First appeal against order dated 02.08.2012 passed by the District Consumer Disputes Redressal Forum, Ferozepur.
Quorum:-
Shri J. S. Klar, Presiding Judicial Member.
Shri H.S. Guram, Member. Present:-
For the appellant : Sh. K.S. Arya, Advocate. For the respondent : Sh. Rohit Garg, Advocate .............................................. J. S. KLAR, PRESIDING JUDICIAL MEMBER:-
For order, see First appeal no.1358 of 2012 titled as "State Bank of India Vs. M/s Kulbhushan Ashok Kumar HUF".
(J. S. KLAR) PRESIDING JUDICIAL MEMBER (H.S.GURAM) MEMBER July 01, 2015.
(MM)