State Consumer Disputes Redressal Commission
Janki Prasad Tirpathi vs Jila Sah. Kendriya Bank on 10 October, 2022
M. P. STATE CONSUMER DISPUTES REDRESSAL COMMISSION
PLOT NO. 76, ARERA HILLS, BHOPAL (M.P.)
FA No.1931 / 2019.
(Appeal arises out of the order dated 25.9.2019 passed by the District Consumer
Disputes Redressal Commission, Gwalior in CC No.137/2019)
Janki Prasad Tripathi (J.P. Tripathi),
s/o Shri Kishorisharan Tripathi,
Teacher Colony, Dabra, Gwalior (M.P.). .... APPELLANT.
Versus
1.Jila Sahakari Kendriya Bank Mydt., Gwalior, Deedwana Oli, Sarafa Bazar, Lashkar, Gwalior.
2. Branch Manager, Jila Sahakari Kendriya Bank Mydt., Dabra, District Gwalior (M.P.). .... RESPONDENTS.
As per Shri Justice Shantanu Kemkar, (oral) :
Date of ORDER Order 10.10.2022 Shri Parag Kale, learned counsel for the appellant submits that since
the matter has been settled between the parties, he has instructions to withdraw the appeal.
The appeal is accordingly dismissed as withdrawn.
(Justice Shantanu Kemkar) ( S. S. Bansal ) (Dr. Monika Malik)
PRESIDENT MEMBER MEMBER