Akshay Gupta & Anr Vs ICICI Bank Limited & 2 Ors

National Consumer Disputes Redressal Commission 2 Jan 2023 Consumer Case Nos. 63, 64, 172, 174, 175, 177, 255 Of 2020 (2023) 01 NCDRC CK 0002
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Consumer Case Nos. 63, 64, 172, 174, 175, 177, 255 Of 2020

Hon'ble Bench

Ram Surat Ram Maurya, Presiding Member; Dr. Inder Jit Singh, Member

Advocates

Shilpa Gamnani, Chetna Bhalla, Kartik Bhalla, S.B. Prabhavalkar

Final Decision

Dismissed

Acts Referred
  • Negotiable Instruments Act, 1881 - Section 138(b)
  • Payment and Settlement Systems Act, 2007 - Section 25

Judgement Text

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Case Metadata
  • Ck Citation: (2023) 01 NCDRC CK 0002
  • Coram: Ram Surat Ram Maurya, Presiding Member; Dr. Inder Jit Singh, Member
  • Bench: Division Bench
  • Advocates: Shilpa Gamnani, Chetna Bhalla, Kartik Bhalla, S.B. Prabhavalkar
  • Result: Dismissed
Referenced Acts & Sections
  • Negotiable Instruments Act, 1881 - Section 138(b)
  • Payment and Settlement Systems Act, 2007 - Section 25
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