State Consumer Disputes Redressal Commission
Patalganga Rasayani Industrial ... vs Hdfc Bank Limited on 13 January, 2026
NATIONAL CONSUMER DISPUTES REDRESSAL COMMISSION
NEW DELHI
DIARY CASE NO. NC/DN/1/2026
PATALGANGA RASAYANI INDUSTRIAL ASSOCIATION Through its MR SUNIL KADAM
CHAIRMAN
PERMANENT ADDRESS - PLOT NO - P23, , MOHOPADA, TALUKA-KHALAPUR , MIDC
RESIDENTIAL AREA , RAIGAD,MAHARASHTRA.
.......Complainant(s)
Versus
HDFC BANK LIMITED
BUSINESS ADDRESS - 4TH FLOOR, HDFC HOUSE, H T PAREKH MARG, , CHURCHGATE, ,
165-166, BACKBAY RECLAMATION , MUMBAI,MAHARASHTRA.
SHRI SASHIDHAR JAGDISHAN MANAGING DIRECTOR & CHIEF EXECUTIVE OFFICER
BUSINESS ADDRESS - 4TH FLOOR, HDFC HOUSE, H T PAREKH MARG, , CHURCHGATE ,
165-166, BACKBAY RECLAMATION , MUMBAI,MAHARASHTRA.
SHRI JAIKUMAR NAIDU BRANCH MANAGER HDFC MOHOPDA PATALGANGA
BUSINESS ADDRESS - MOHOPADA, PATALGANGA BRANCH , MOHOPADA, RASAYANI ,
PLOT NO P/23, MIDC COLONY , RAIGAD,MAHARASHTRA.
SHRI RIPUL KANT KUMAR SHETH PRINCIPAL NODAL OFFICER
BUSINESS ADDRESS - 4TH FLOOR, HDFC HOUSE, H T PAREKH MARG, , CHURCHGATE ,
165-166, BACKBAY RECLAMATION , MUMBAI,MAHARASHTRA.
MS. SHRADDHA S CUSTOMER CARE MANAGER
BUSINESS ADDRESS - 4TH FLOOR, HDFC HOUSE, H T PAREKH MARG, , CHURCHGATE ,
165-166, BACKBAY RECLAMATION , MUMBAI,MAHARASHTRA.
.......Opposite Party(s)
BEFORE:
HON'BLE MR. JUSTICE A. P. SAHI , PRESIDENT
HON'BLE MR. BHARATKUMAR PANDYA , MEMBER
FOR THE COMPLAINANT:
MR. SANJAY G. JADHAV, ADVOCATE
DATED: 13/01/2026
ORDER
1. The undisputed facts according to the complainant are that a deposit of Rs.2,10,00,000/- was made on 29.10.2022 with the opposite party Bank for a period of 24 months.
2. According to the complainant after availing the aforesaid services and depositing the said amount, the complainant had made a request for grant of an overdraft/ advance facility of Rs.50,00,000/- on 12.07.2023. The complainant alleges that the Bank had a malafide intention of retaining the amount and not extending the facility which resulted in financial impediments to the complainant and the attitude and the behaviour of the Bank and its officials was unjustified. However, this communication between the Bank and the complainant went on with allegations and counter allegations in 2023 itself and by the time the deposit matured on 29.10.2024 and admittedly the complainant received the said amount on maturity.
3. The complainants raised their grievances with these allegations by filing a consumer complaint as stated by the complainant in December, 2024. The complaint however has been registered as complaint no. 73 of 2025 before the DCRDC, Raigadh. The District Commission declined to entertain the complaint on the ground that it had no pecuniary jurisdiction to entertain the complaint as it was limited to the grievance of the complainant regarding not extension of the facility of overdraft against the fixed deposit. In addition to the said grievances the complainant had also stated that the termination of the fixed deposit was also delayed. The District Commission held that the complainant has sought for a compensation of Rs.49,00,000/- and by any stretch of calculation, the District Commission has no jurisdiction to entertain the same.
4. We may point out that pecuniary jurisdiction under the 2019 Act has been explained by this Commission in the case of Pyaridevi Chabiraj Steels Pvt. Ltd. vs. National Insurance Company Ltd., 2020 SCC OnLine NCDRC 845 that stands referred to in the decision rendered by the Apex Court in the case of Rutu Mihir Panchal v. Union of India, 2025 SCC OnLine SC 974. Nonetheless, what we find is that the complaint was about service of an overdraft facility, which the complainant alleges was erroneously denied. The Bank has however written a letter on 06.04.2024 clarifying it to the following effect:
"Date 06-04-2024 BON-NOM PNG PNG To PATALGANGA AND RASAYANI INDUSTRIES ASSOC PATALGANGA AND RASAYANI INDUSTRIES ASSOCIATION,P-23 MIDC RESIDENTAL AREA, MOHOPADA DIST RAIGAD MOHOPADA RAIGAD 410222 MAHARASHTRA IN 319096036709 Dear Customer, Warm greetings from HDFC Bank We want to inform you that effective December 2, 2023, HDFC Bank has discontinued offering overdraft facilities against non-withdrawable Fixed Deposits. However, overdrafts already availed against such deposits will continue till their closure or the maturity of non-withdrawable Fixed Deposits, whichever is earlier.
In case you want to continue the existing overdraft facility even after the maturity of non-withdrawable deposits, the same may be sanctioned against any other withdrawable fixed deposits. Alternatively, you can convert your non- withdrawable deposits on their maturity to withdrawable deposits via requisite instruction. In the absence of any specific instructions from the Customer before the maturity date, the Bank may renew your Deposit as a withdrawable deposit at prevailing rates for the same tenor.
Please ensure that you submit your preferred instructions to your nearest HDFC Bank branch before the maturity date Here are some key points to consider:
· The Overdraft facility will no longer be available for new applications or limit enhancements on non-withdrawable Fixed Deposits. · Premature liquidation of a non-withdrawable deposit to settle the overdraft facility will not be possible.
In case of any queries, kindly reach out to your nearest branch. Warm Regards, HDFC Bank"
5. In our considered opinion the request was for an advance of an amount which is a matter of financial concerns of the Bank and its policy that was duly intimated to the complainant. The commuinication quoted above is categorical spelling out cogent reasons and this in our opinion does not amount to any deficiency of service. Under the contract of the fixed deposit made by the complainant which was only for a period of two years has already been encashed. Apart from the fact that the issue did require a consideration on the legal principles pertaining to pecuniary jurisdiction, yet we find that the complaint itself for the reasons above would not be maintainable becuase to our mind the nature of the services sought to be availed of is dependent on an offer and an acceptance and not on the basis of any services promised by the Bank to the complainant.
6. We therefore consign this complaint without prejudice to the rights of the complainant to approach the appropriate forum for redressal of its grievances, if any.
..................J A. P. SAHI PRESIDENT ..................
BHARATKUMAR PANDYA MEMBER