State Consumer Disputes Redressal Commission
State Bank Of India. & Anr. vs Ms. Arti Mehta. on 19 July, 2019
H. P. STATE CONSUMER DISPUTES REDRESSAL
COMMISSION SHIMLA
Revision Petition No.: 30/2019
Date of Presentation: 03.05.2019
Date of Order : 19.07.2019
......
1. Branch Office State Bank of India Sarahan Tehsil Rampur
District Shimla through its Branch Manager.
2. State Bank of India Zonal Office Shimla through its Deputy
General Manager.
...... Revisionists/opposite parties .
Versus
Ms.Arti Mehta daughter of Shri Bihari Lal resident of Village
Shagag P.O. Sarahan Tehsil Rampur District Shimla H.P.
......Non-revisionist/complainant.
Coram
Hon'ble Justice P.S. Rana (R) President
Hon'ble Mr. Vijay Pal Khachi Member
Hon'ble Ms. Sunita Sharma Member
Whether approved for reporting?1 Yes.
For Revisionists : Ms.Himanshi vice Mr.Arvind
Sharma Advocate.
For Non-revisionist : None.
JUSTICE P.S. RANA (R) PRESIDENT:
O R D E R:-
Present revision petition is filed by revisionists/opposite parties against interim order dated 04.04.2019 passed by learned District Forum in consumer 1 Whether reporters of the local papers may be allowed to see the order? Yes.
State Bank of India & Anr. Vs.Arti Mehta R.P. No.30/2019 complaint No.4/2019 titled Arti Mehta Versus State Bank of India & another wherein revisionists were proceeded ex-parte by learned District Forum Shimla H.P.
2. State Commission is of the opinion that it is expedient in the ends of justice and on principle of natural justice that consumer complaint should be disposed of on merits after hearing both parties. In view of above stated facts revision petition is allowed and order of learned District Forum Shimla dated 04.04.2019 relating to ex-parte proceedings against revisionists is set aside subject to payment of costs of Rs.3000/- (Three thousand) to complainant.
3. Opposite parties shall pay costs to complainant before learned District Forum Shimla H.P. Be listed before learned District Forum Shimla H.P. on 31.07.2019. Learned District Forum shall dispose of consumer complaint within two months after receipt of certified copy of order because proceedings under Consumer Protection Act 1986 are time bound proceedings. Observations shall not effect merits of consumer complaint in any manner. Learned District Forum shall issue notices to learned Advocates engaged by parties before learned District Forum Shimla H.P. Certified copy of order be sent to learned District Forum Shimla H.P for 2 State Bank of India & Anr. Vs.Arti Mehta R.P. No.30/2019 compliance forthwith and file of State Commission be consigned to record room after due completion forthwith. Certified copy of order be transmitted to parties forthwith free of costs strictly as per rules. Revision petition is disposed of. Pending application(s) if any also disposed of.
Justice P.S. Rana (R) President Vijay Pal Khachi Member Sunita Sharma Member 19.07.2019 Manoj 3