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State Consumer Disputes Redressal Commission

State Bank Of India vs Sh. Jamil Ahmed on 6 September, 2013

                                                    2nd Additional Bench
     STATE CONSUMER DISPUTES REDRESSAL COMMISSION, PUNJAB
             DAKSHIN MARG, SECTOR 37-A, CHANDIGARH
                     First Appeal No. 336 of 2012
                                           Date of institution: 19.3.2012
                                           Date of Decision : 6.9.2013

State Bank of India, Service Branch, Sikri Bazar, Bhatinda, Punjab through
its Branch Manager.
                                                    .....Appellant/OP No. 3
                         Versus
1.

Sh. Jamil Ahmed S/o Late Md. Israil R/o B-15, NFI Colony, Bathinda.

Respondent No.1/complainant

2. Union Bank of India, NFI Branch, Bathinda through its Branch Manager.

3. Union Bank of India, Vidaya Bhawan, Central Office, Nariman Point, Mumbai-21, through its MD/Chairman/MGM Authorized Signatory.

.....Respondents No.2&3/OP Nos. 1 & 2

Argued By:-

For the appellant : Sh. Ashish Gupta, Advocate For respondents No.2&3 : Sh. H.S. Parwana, Advocate For respondent No. 1 : Ex.-parte.
First Appeal against the order dated 19.1.2012 passed by the District Consumer Disputes Redressal Forum, Bathinda. Quorum:-
Shri Gurcharan Singh Saran, Presiding Judicial Member Shri Piare Lal Garg, Member Shri Jasbir Singh Gill, Member Gurcharan Singh Saran, Presiding Judicial Member We have heard the counsel for the parties.
2. Counsel for respondents No. 2 & 3 has made a statement and also placed on the record the letter 27.7.2012 of the Union Bank of India that according to the order passed by the learned District Consumer Disputes Redressal Forum, Bathinda they have paid Rs.

29,300/- vide D.D. No. 508655 dated 5.4.2012 to the complainant and counsel for respondents No. 2 & 3, who represents Union Bank of India had made a statement that they will not raise any claim and accordingly, the counsel for the appellant has withdraw the appeal, therefore, the appeal is dismissed as withdrawn.

First Appeal No. 336 of 2012 -2-

3. The appellant had deposited an amount of Rs. 15,000/-

with this Commission at the time of filing the appeal. This amount of Rs. 15,000/- with interest accrued thereon, if any, be remitted by the registry to the appellant by way of a crossed cheque/demand draft.

(Gurcharan Singh Saran) Presiding Judicial Member (Piare Lal Garg) Member September 6, 2013. (Jasbir Singh Gill) as Member