State Consumer Disputes Redressal Commission
Sh. Sher Singh. vs M.D. Kangra Central Co-Op. Bank Ltd. & ... on 5 March, 2022
H. P. STATE CONSUMER DISPUTES REDRESSAL
COMMISSION SHIMLA
First Appeal No. : 233/2019
Date of Presentation: 27.06.2019
Date of Order : 05.03.2022
......
Sh. Sher Singh son of Sh. Ses Ram resident of Village Sharogi,
Post Office Gad, Teshil Anni, District Kullu, H.P.
...... Appellant/Complainant
Versus
1. The Managing Director, The Kangra Central Co-operative
Bank Limited Dharamshala, District Kangra, H.P.
2. Branch Manager, The Kangra Central Co-operative Bank
Limited, Branch Office Anni, District Kullu, H.P.
3. Sh. Khiyala Ram Sharma, the then Branch Manager, The
Kangra Central Co-operative Bank Limited, Branch Office
Anni, District Kullu, H.P. (now retired), resident of Village
Batala, Post Office Khun, Tehsil Anni, District Kullu, H.P.
......Respondents/Opposite parties
Coram
Hon'ble Justice Inder Singh Mehta, President
Hon'ble Ms. Sunita Sharma, Member.
Hon'ble Mr. R.K. Verma, Member.
Whether approved for reporting?1 For Appellant : Mr. Raj Kumar Negi, Advocate. For Respondents No.1&2 : Mr. Rakesh Thakur, Advocate.
For Respondent No.3 : None.
Justice Inder Singh Mehta (Oral) 1 Whether reporters of the local papers may be allowed to see the order?
Sher Singh Versus M.D. Kangra Centgral Co-op. Bank Ltd. & Ors. F.A. No.233/2019 ORDER Instant appeal is arising from order dated 26.02.2019 passed by learned District Commission, Kullu, District Kullu, H.P. in Consumer Complaint No. 48/2017 title Sh. Sher Singh Versus M.D. The Kangra Central Co-operative Bank Ltd. & Anr.
2. Learned counsel of the appellant has submitted that junior counsel has made wrong statement before the District Forum below without instructions and therefore, the present appeal be allowed.
3. We have heard learned counsel appearing on behalf of the parties and perused the entire record carefully.
4. As per order sheet dated 26.02.2019 of learned District Consumer Forum, Kullu, Sh. Vipin Purohit Advocate appeared on behalf of complainant. Vakalatnama of Sh. Vipin Purohit Advocate is on the record of learned District Consumer Forum. The said Advocate Sh. Vipin Purohit made statement before learned District Consumer Forum that the complainant does not press the complaint. Separate statement of Advocate Sh. Vipin Purohit in the order sheet dated 26.02.2019 is reproduced as under :
'Complaint not pressed.' Sd/
5. The order sheet and statement made before learned District Consumer Forum does not suffer from any irregularity as the order sheet itself speaks its genuineness and nothing bias is coming out from the learned District Consumer Forum against the complainant. Therefore, the contentions of the learned counsel of the complainant 2 Sher Singh Versus M.D. Kangra Centgral Co-op. Bank Ltd. & Ors. F.A. No.233/2019 looses its significance and the contents of the appeal is without merit consequently, appeal is dismissed. However, appellant is at liberty to take appropriate action as per law against his counsel if any, if he had not given instruction to withdraw the complaint before learned District Consumer Forum.
Certified copy of order be sent to learned District Commission for information. Certified copy of order be sent to parties as per rules. File of State Commission be consigned to record room after due completion forthwith. F.A.No. 233/2019 is disposed of. Pending application(s) if any also disposed of.
Justice Inder Singh Mehta President Sunita Sharma Member R.K. Verma Member 05.03.2022 *SS* 3