State Consumer Disputes Redressal Commission
H.D.F.C. Bank Ltd vs Surinder Singh Ajit Singh Johar on 13 September, 2011
STATE CONSUMER DISPUTES REDRESSAL COMMISSION, MAHARASHTRA
STATE CONSUMER DISPUTES REDRESSAL COMMISSION, MAHARASHTRA
CIRCUIT BENCH AT NAGPUR
5 TH FLOOR, ADMINISTRATIVE BUILDING NO. 1
CIVIL LINES, NAGPUR-440 001
First Appeal No. RE/67/2009
(Arisen
out of Order Dated 27/08/2009 in Case No. CC/09/493 of District )
1.
H.D.F.C. BANK LTD.
THROUGH ITS MANAGER MILESTONE WARDHA ROAD NAGPUR 10 ...........Appellant(s) Versus
1. SURINDER SINGH AJIT SINGH JOHAR R/O WARDHAMANNAGAR NAGPUR AND SHOP NO 4 HIMALAYA SOCIETY JAGJIVAN RAM MANDIR NAGPUR ...........Respondent(s) BEFORE:
Hon'ble Mr.S.M. Shembole PRESIDING MEMBER HON'BLE SMT.JAYSHREE YENGAL MEMBER HON'BLE MR.N. ARUMUGAM MEMBER PRESENT:
None ......for the Appellant None ......for the Respondent ORDER (Delivered Date On:-13/09/2011) PER SHRI S.M. SHEMBOLE, HON'BLE PRESIDING JUDICIAL MEMBER.
This revision is directed against the order dated 27/8/09 passed by the District Forum, Nagpur in CC No.493/09 allowing interim application directing the opponents/Revision Petitioner Bank to hand over the possession of vehicle within 24 hours on receipt of a cheque of Rs.74,412/- etc. The Revision Petitioner as well as Respondent and their respective counsels are absent. The record reflects that the parties are absent since long. Therefore we have no opportunity to hear the parties.
We have perused the copy of impugned order, copies of interim application and other documents. We find no infermity or any illegality in the impugned order. The record reflects that the District Consumer Forum has rightly passed the impugned order in the facts of the case. Hence this Revision Petition being devoid of any merit, deserves to be dismissed. Therefore, we pass the following order.
ORDER
1.
Revision Petition stands dismissed.
2. No order as to costs.
[ Hon'ble Mr.S.M. Shembole] PRESIDING MEMBER [ HON'BLE SMT.JAYSHREE YENGAL] MEMBER [ HON'BLE MR.N. ARUMUGAM] MEMBER