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State Consumer Disputes Redressal Commission

Jagdev Singh vs Indco Hightech Agro Rural Development ... on 1 August, 2012

 PUNJAB STATE CONSUMER DISPUTES REDRESSAL COMMISSION,
         DAKSHIN MARG, SECTOR 37-A, CHANDIGARH

                     First Appeal No. 1047 of 2007

                                            Date of institution : 31.07.2007
                                            Date of decision : 01.08.2012

Jagdev Singh s/o Sh.Mohinder Singh r/o Village Teona, Tehsil & District
Bathinda

                                                              .....Appellant
                          Versus

   1.

Indco Hightech Agro Rural Development of Women Welfare Society, 82, Kaula Park, Sangrur through its Manager/Authorised Signatory.

2. Indco Hightech Agro Rural Development of Women Welfare Society, Bharat Nagar Chowk, Model Town, First Floor on SBOP Hightech Branch, Ludhiana through its Manager/Head/In charge.

3. ICICI Lombard General Insurance Company Limited, Opposite Indica Hightech Agro, Kamla Park Sangrur.

4. State Bank of India, Agriculture Development Bank, Bathinda, through its Branch Manager.

...........Respondents First Appeal against the order dated 22.5.2007 passed by the District Consumer Disputes Redressal Forum, Bathinda.

Before:-

Sardar Jagroop Singh Mahal, Presiding Judicial Member. Sardar Jasbir Singh Gill, Member Sh.Vinod Kumar Gupta, Member Argued by:-

For the appellant : Sh. Ashish Grover, Advocate For respondents No. 1&2 : Sh. Tajinder Joshi, Advocate For respondent No. 3 : None For respondent No. 4 : Sh. Rachit Kaushal, Advocate for Sh.Vikas Chatrath, ADvocate JAGROOP SINGH MAHAL, PRESIDING JUDICIAL MEMBER For orders, see First Appeal No.1045 of 2007 (Ajaib Singh v.

Indco Hightech Agro and others).

2. Copies of the orders be supplied to the parties free of costs.

(JAGROOP SINGH MAHAL) PRESIDING JUDICIAL MEMBER (JASBIR SINGH GILL) MEMBER (VINOD KUMAR GUPTA) MEMBER August 01, 2012.

Paritosh