State Consumer Disputes Redressal Commission
Union Bank Of India vs M/S Gaurav Cycle Store on 17 July, 2017
Cause Title/Judgement-Entry STATE CONSUMER DISPUTES REDRESSAL COMMISSION, UP C-1 Vikrant Khand 1 (Near Shaheed Path), Gomti Nagar Lucknow-226010 Miscellaneous Application No. MA/153/2017 In First Appeal No. A/2009/643 1. Union Bank Of India Meerut ...........Appellant(s) Versus 1. M/s Gaurav Cycle Store Meeru ...........Respondent(s) BEFORE: HON'BLE MR. JUSTICE AKHTAR HUSAIN KHAN PRESIDENT For the Appellant: For the Respondent: Dated : 17 Jul 2017 Final Order / Judgement
ORAL M/153/2017 Union Bank of India & another V/s M/s. Gaurav Cycle Stores & Works 17-07-2017 Present application has been moved by learned Counsel on behalf of applicant/appellant in Appeal No. 643 of 2009 Union Bank of India & another V/s M/s. Gaurav Cycle Stores & Works for refund of Rs.25,000/- deposited by appellant under Section-15 of the Consumer Protection Act 1986 in this appeal.
Copy of judgment and order dated 27-04-2017 passed by a bench of this State Commission in said appeal has been annexed with the application. It shows that appeal has been partly allowed. The impugned judgment and order passed by the District Consumer Forum has been modified.
In view of above, the above amount deposited in the above appeal under Section-15 of the Consumer Protection Act 1986 shall be remitted to the District Consumer Forum alongwith interest if any accrued, who shall pass appropriate order for disposal of the same in accordance with law.
Application is disposed of accordingly.
President Pnt.
[HON'BLE MR. JUSTICE AKHTAR HUSAIN KHAN] PRESIDENT