SURENDRA MOHAN ARORA Vs. HDFC BANK LTD.

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is directed against the judgment dated January 7, 2013 passed by the High Court of Delhi in Writ Petition No. 64 of 2013 dismissing the writ petition filed by the appellant, questioning the vires of Regulation 15 of the Consumer Protection Regulations, 2005 (hereinafter referred to as "the Regulations") framed under the Consumer Protection Act, 1986 (hereinafter referred to as "the said Act").

(3.) The facts of the case briefly are as follows :