VINAYAK PURSHOTTAM DUBE Vs. JAYASHREE PADAMKAR BHAT

JUDGEMENT

(1.) These appeals have been filed by the legal representatives of the opposite party-sole proprietor against the common final judgment and order dtd. 2/5/2018 passed by the National Consumer Disputes Redressal Commission (hereinafter referred to as "NCDRC") in Review Application No.26 of 2017 in Review Petition No.3283 of 2008 and Review Application No.27 of 2017 in Review Petition No.2794 of 2008.

(2.) The brief facts giving rise to the present appeal are as follows:

(3.) The appellants-opposite party thereafter approached this Court by preferring Special Leave Petition (Civil).... CC Nos.24515- 24516 of 2016 to challenge the order of the NCDRC dtd. 31/5/2016 in Revision Petition Nos.3283 of 2008 and 2794 of 2008. This Court, vide order dtd. 3/1/2017, refused to interfere with the view taken by the NCDRC and disposed of the same by granting liberty to the appellants-opposite party herein to resort to the remedy of review before the National Commission.