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State Consumer Disputes Redressal Commission

Surinder Singh vs Kotak Mahindra Bank Ltd on 25 July, 2011

   STATE CONSUMER DISPUTES REDRESSAL COMMISSION, PUNJAB,
           SCO NOs. 3009-12, SECTOR 22-D, CHANDIGARH.

                     Consumer Complaint No. 46 of 2010

                                                Date of institution : 18.6.2010
                                                Date of decision : 25.07.2011


        Surinder Singh son of Late Sh. Kartar Singh, resident of House No. 79,
        Village Nandpur, Tehsil Bassi Pathana, District Fatehgarh Sahib at
        present r/o House No. 281, Mata Gujari Colony, Ward No. 10, Sirhind,
        District Fatehgarh Sahib (Punjab).

                                                                  .....Complainant
                             Versus
   1.

Kotak Mahindra Bank Ltd. Registered office at 38-A, Nariman Bhawan, Nariman Point, Mumbai through its Manager/Authorized Signatory

2. Kotak Mahindra Bank Ltd. Regional Office Sector 9, Chandigarh, through its Manager/Circle Manager, Authorized signatory

3. Kotak Mahindra Bank Ltd. S.C.F. No. 108, Phase 3B2, SAS Nagar, Mohali Branch, District SAS Nagar, Mohali through its Manager

4. Lav Pal Bhamba son of Rupak Bhamba (Officials/Asst. Manager, Kotak Mahindra Bank Ltd. S.C.F. No. 108, Phase 3B2, SAS Nagar, Mohali Branch, District SAS Nagar, Mohali), resident of House No. 163-B, First Floor, Guru Ram Dass Complex, Sector 39, Ludhiana

5. Rampreet Singh (Ex Bank Manager), Kotak Mahindra Bank Ltd., S.C.F. No. 108, Phase 3B2, SAS Nagar, Mohali Branch, District SAS Nagar, son of Sh. Darshan Singh, resident of House No. 240, Employees Co-operative Society, Sector-68, Mohali.

.....Respondents Complaint Under Section 12 of the Consumer Protection Act, 1986 (As amended up to date) and Rules Framed there under.

Before:-

Hon'ble Mr.Justice S.N.Aggarwal, President Mrs. Amarpreet Sharma, Member Present:-

For the Complainant : Sh. Surinder Singh (In person) For respondents No.1&3 : Dr. Puneet Kaur Sekhon, Adv.

For respondent No. 5 : None JUSTICE S.N.AGGARWAL, PRESIDENT M.A. No. 1983 of 2011 The learned counsel for the respondent submitted that the appeal is fixed for 3.8.2011. This appeal be taken up today. This application is accepted. The file is taken up today.

Surinder Singh complainant is present in person. The learned counsel for the respondent had offered banker's cheque dated 15.7.2011 for Rs. 42,56,547/- (Rs. Forty two lacs fifty six thousands five hundred forty seven) in favour of Surinder Singh complainant. This cheque has been received by Sh. Surinder Singh complainant from the learned counsel for the respondent and he has also signed in token of receipt of the cheque. Photocopy of the cheque has been placed on the file. The complainant has submitted that his complaint be dismissed as withdrawn being fully satisfied.

Dismissed as withdrawn being compromised.

(JUSTICE S.N.AGGARWAL) PRESIDENT (MRS. AMARPREET SHARMA) MEMBER July 25, 2011 kalyan