State Consumer Disputes Redressal Commission
Shinderpal Kaur vs Axis Bank Limited on 14 May, 2026
ADDITIONAL BENCH
STATE CONSUMER DISPUTES REDRESSAL COMMISSION, PUNJAB,
CHANDIGARH.
First Appeal No.685 of 2023
Date of institution : 26.10.2023
Date of Decision : 14.05.2026
Shinderpal Kaur Mashun wife of Bhola Singh R/o Kular Nagar Ward No.15,
Gill Road near Sharma Diary Moga, Tehsil and District Moga.
....Appellant
Versus
1.Axis Bank Ltd. Address: 2nd Floor Building No.1, Gigaplex, Plot No.1, T.No.5 Midc, Airoli Knowledge Park, Airoli, Navi Mumbai-400708, State Maharashtra through its Authorized Signatory.
2. Axis Bank Ltd. Plot No.149, 1st Floor Industrial Area, Phase-1, Chandigarh Pin Code-160002 through its Authorized Signatory/Branch Manager/Nodal Officer.
......Respondents Appeal under Section 41 of the CP Act against the Order dated 25.09.2023 passed by the District Consumer Disputes Redressal Commission, Moga.
Quorum:-
Mrs. Kiran Sibal, Presiding Member Present:-
For the appellant : None
For the respondent : Sh. Gaurav Gupta, Advocate
First Appeal No.685 of 2023 2
Mrs. Kiran Sibal, Presiding Member Perusal of file shows that none has appeared on behalf of appellant on 14.11.2024, 09.04.2025, 14.08.2025 and 26.11.2025. Today also, none has appeared on behalf of appellant, it appears that the appellant is not interested in pursuing the appeal.
2. In this eventuality, this Commission has left with no option except to dismiss in default the present appeal. As such, the present appeal is dismissed in default for the non-prosecution of the appellant.
(KIRAN SIBAL) PRESIDING MEMBER May 14, 2026 Dhirendra