State Consumer Disputes Redressal Commission
State Bank Of India vs Balinder Singh on 4 April, 2018
Daily Order STATE CONSUMER DISPUTES REDRESSAL COMMISSION HARYANA, PANCHKULA Revision Petition No. 18 of 2018 Date of Institution: 27.02.2018 Date of Decision: 04.04.2018 State Bank of India, Railway Road, Karnal, through its Branch Manager. .......Petitioner-Opposite Party Versus Balinder Singh son of Shri Rambir Singh, resident of Village Gogripur, District Karnal, Haryana. ......Respondent-Complainant CORAM: Hon'ble Mr. Justice Nawab Singh, President. Shri Balbir Singh, Judicial Member. Present: Ms. Saruti Rathore, counsel for the petitioner O R D E R
NAWAB SINGH, J. (ORAL) State Bank of India, Railway Road, Karnal-opposite party (Bank) is in revision against the orders dated January 08th and 15th, 2018 passed by District Consumer Disputes Redressal Forum, Karnal (for short 'District Forum'), whereby the Bank was proceeded ex parte and it's application for setting aside the ex parte order was dismissed, respectively.
2. Learned counsel for the Bank has urged that notice was issued to the Bank for 05th January, 2018. On 05th to 07th January, 2018 were holidays. On 08th January, 2018, the District Forum proceeded ex parte the Bank on account of non-appearance. The next date of hearing before the District Forum is 03rd May, 2018.
3. Be that as it may and without delving deeper, this Commission is of the opinion that ends of justice would be met if the impugned orders are set aside and opportunity is granted to the Bank to file written version and contest the complaint. Accordingly, this revision petition is accepted and the orders dated January 08th and 15th, 2018 are set aside. The Bank is accorded opportunity to file written version and join the proceedings.
4. This revision petition is disposed of without issuing notice to the respondent with a view to impart substantive justice to the parties and to save the huge expenses, which may be incurred by the respondent as also in order to avoid unnecessary delay in adjudication of the matter. Reliance can be placed on a Division Bench Judgment of Hon'ble Punjab and Haryana High Court rendered in Batala Machine Tools Workshop Cooperative Vs. Presiding Officer, Labour Court, Gurdaspur (CWP No.9563 of 2002) decided on June 27th, 2002.
5. The Bank is directed to appear before the District Forum, on 03rd May, 2018, the date already fixed.
6. Copy of this order be sent to the District Forum.
Announced 04.04.2018 (Balbir Singh) Judicial Member (Nawab Singh) President D.R.