State Consumer Disputes Redressal Commission
Hari Ram vs Cnetral Bank Of India on 3 August, 2015
2ndAdditional Bench
STATE CONSUMER DISPUTES REDRESSAL COMMISSION,
PUNJAB, DAKSHIN MARG, SECTOR 37-A, CHANDIGARH.
First Appeal No.1543 of 2010
Date of Institution : 01.09.2010
Date of Decision : 03.08.2015
Hari Ram Singh s/o Late Sh.Vir Singh, Resident of 11-
Commissioners wharf, North Shield (Type Swear), Ne 29 6 DN,
U.K., C/O J.K. Textile Engineering Works, G.T.Road, Putligarh,
Amritsar.
.......Appellant/Complainant
Versus
Central Bank of India, Branch Sultanwind Road, Amritsar; through
its Branch Manager.
......Respondent/Opposite Party
First Appeal against the order dated 08.07.2010 passed by the District Consumer Disputes Redressal Forum, Amritsar. Quorum:-
Mr. Gurcharan Singh Saran, Presiding Judicial Member Mr. Jasbir Singh Gill,Member. Mrs. Surinder Pal Kaur, Member. Present:-
For the appellant : Sh. Updip Singh, Advocate For the respondent : Sh. Mohinder Singh, Advocate MRS. SURINDER PAL KAUR, MEMBER:-
ORDER For orders, see F.A. No. 2039 of 2010 (Central Bank vs. Hari Ram Singh).F.A. No. 1543 of 2010
2
2. The appeal could not be decided within the statutory period due to heavy pendency of court cases.
(GURCHARAN SINGH SARAN) Presiding Judicial Member (JASBIR SINGH GILL) Member (SURINDER PAL KAUR) August 03, 2015 Member SK F.A. No. 1543 of 2010 3