State Consumer Disputes Redressal Commission
State Bank Of India. vs Sh. Sandeep Kumar Sharma on 23 August, 2018
H. P. STATE CONSUMER DISPUTES REDRESSAL
COMMISSION SHIMLA
First Appeal No. : 222/2018
Date of Presentation: 08.05.2018
Date of Order : 23.08.2018
......
State Bank of India through its Branch Manager Main Branch
Rajgarh Road Solan H.P.
...... Appellant/Opposite Party
Versus
Shri Sandeep Kumar Sharma s/o Shri J.R. Sharma r/o First
Floor Shiv Darshan Bhawan Cemetery Road Sanjauli Shimla-6
H.P.
......Respondent /Complainant
Coram
Hon'ble Justice P.S. Rana (R) President
Hon'ble Mr. Vijay Pal Khachi Member
Whether approved for reporting?1 Yes.
For Appellant : None.
For Respondent : Ms. Prianka Semwal Advocate.
JUSTICE P.S. RANA (R) PRESIDENT:
O R D E R :-
1. Present appeal is filed under section 15 of Consumer Protection Act 1986 against final order dated 22.02.2018 passed by Learned District Forum in consumer complaint No.137/2017 titled Sandeep Kumar Sharma Versus State Bank of India.
2. Appeal was not filed within limitation and appeal was barred by limitation of forty five days. Application for 1 Whether reporters of the local papers may be allowed to see the order? Yes.
State Bank of India Versus Sandeep Kumar Sharma (F.A. No.222/2018) condonation of delay was filed and same was disposed of by State Commission conditionally on dated 28.06.2018 subject to payment of costs to the tune of Rs.2000/- (Two thousand).
3. Thereafter appeal was listed for compliance of conditional order on dated 17.07.2018, 30.07.2018, 08.08.2018 and 23.08.2018. Today none appeared on behalf of appellant despite repeated calls.
4. In view of above stated facts State Commission is of the opinion that appellant is not interested to pursue the present appeal and is also not interested to comply conditional order. Hence present appeal is dismissed in default and for non-prosecution. Certified copy of order be transmitted to parties forthwith free of costs strictly as per rules. File of State Commission be consigned to record room after due completion forthwith. Appeal is disposed of. Pending application(s) if any also disposed of.
Justice P.S. Rana (R) President Vijay Pal Khachi Member 23.08.2018.
*GUPTA* 2