(1.) Leave granted.
(2.) In these appeals by special leave, the appellants have essentially questioned a part of the common judgment and order dtd. 31/3/2022, as passed by the National Consumer Disputes Redressal Commission, New Delhi[1] in Revision Petition Nos. 771 of 2020, 772 of 2020 and 773 of 2020, whereby the National Commission has declined to interfere in the common judgment and order dtd. 12/3/2020, as passed by the State Consumer Disputes Redressal Commission, Delhi[2], in Appeal Nos. 121 of 2014, 122 of 2014 and 123 of 2014.
(3.) On 9/5/2022, while considering the petitions leading to these appeals at the initial stage, this Court found the question of awarding compound interest @ 14% on the refund of deposited amount requiring consideration and hence, notice was issued to this limited extent. However, this Court also took note of the fact that a sum of Rs.1,48,52,000.00 had been deposited by the appellants pursuant to an order earlier passed by the National Commission and, in the totality of circumstances, execution of the orders impugned was stayed subject to the condition of the petitioners-appellants depositing a further sum of Rs.1.00 crore with the District Forum within four weeks with liberty to the respondent to withdraw the deposited amount with accrued interest. Such deposit and withdrawal were, however, made subject to the final orders of this Court. The order dtd. 9/5/2022 reads as under: -
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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