National Consumer Disputes Redressal
Vinod Gupta & Ors. vs Hdfc Bank Ltd. & Anr. on 5 November, 2015
NATIONAL CONSUMER DISPUTES REDRESSAL COMMISSION NEW DELHI CONSUMER CASE NO. 163 OF 2008 1. VINOD GUPTA & ORS. S/o Sh. Om Prakash Gupta, D-17, Ranjit Avenue Amritsar Punjab 2. POONAM GUPTA W/o Sri Vinod Gupta, D-17, Ranjit Avenue Amritsar Punjab 3. GAURAV GUPTA S/o Sh. Vinod Gupta, D-17, Ranjit Avenue Amritsar Punjab ...........Complainant(s) Versus 1. HDFC BANK LTD. & ANR. Registered Office at HDFC Bank House, Senapati Bapat Marg Lower Parel Mumbai Maharashtra 2. HDFC BANK LTD. Through Branch Manager, Branch Office at Kabir Park Amritsar Punjab ...........Opp.Party(s) BEFORE: HON'BLE MR. JUSTICE V.K. JAIN, PRESIDING MEMBER
For the Complainant : Mr. Amit Sharma, Advocate with
Mr. Vinod Gupta, complainant no.1 in person For the Opp.Party : Mr. Punit K. Bhalla and Ms. Chetna Bhalla, Advs.
Dated : 05 Nov 2015 ORDER
After some arguments, learned counsel for the complainants, on instructions from the complainant no.1-Vinod Gupta, seeks to withdraw the complaint with liberty to file three separate complaints by all the complainants. The complaint is dismissed as withdrawn. Leave as sought is granted. In the event the complainants filing separate complaints, they shall be entitled to seek benefit of the proviso to sub-section of 24-A of the Consumer Protection Act if they are otherwise entitled to such a benefit in law.
......................J V.K. JAIN PRESIDING MEMBER