REGENT COMPUTRONICS PVT. LTD.

Hetali Enterprises Appellant

V/S

Vijay Purushottam Kale Respondents

Referred Judgements :-

UDIT NARAIN SINGH MALPAHARIA VS. ADDITIONAL MEMBER BOARD OF REVENUE BIHAR [REFERRED TO]
RAM SWARUP VS. SHIKAR CHAND [REFERRED TO]
SIEMENS ENGINEERING AND MANUFACTURING CO OF INDIA LIMITED VS. UNION OF INDIA [REFERRED TO]
VASUDEO VISHWANATH SAFAF VS. NEW EDUCATION INSTITUTE [REFERRED TO]
INSTITUTE OF CHARTERED ACCOUNTANTS OF INDIA VS. L K RATNA [REFERRED TO]
R B SHREERAM DURGA PRASAD AND FATEHCHAND NURSING DAS VS. SETTLEMENT COMMISSION IT AND WT [REFERRED TO]
INDIAN OIL CORPORATION LIMITED VS. ASHOK KUMAR ARORA [REFERRED TO]
KRANTI ASSOCIATES PVT LTD VS. SH MASOOD AHMED KHAN [REFERRED TO]
RAKESH BHATNAGAR VS. UNION OF INDIA [REFERRED TO]
PRAMINA DEVI (DEAD) THR. LRS VS. STATE OF JHARKHAND [REFERRED TO]

JUDGEMENT

(1.) The present batch of Letters Patent Appeals have been preferred against the common judgment and order dtd. 7/1/2026 ("Impugned Order") passed in W.P.(C) 10901/2022 , W.P.(C) 10921/2022 and W.P.(C) 10922/2022 ("Writ Petitions"), whereby the Writ Petitions challenging order dtd. 13/5/2022 ("Review Order") passed in the Review Applications filed by the Appellants before the National Consumer Disputes Redressal Commission ("NCDRC") seeking review of order dtd. 8/12/2021 ("Final Order") passed by the NCDRC were dismissed.

(2.) The brief factual matrix reading up to the filing of the present Appeals is as under:

(3.) The learned Counsel for the Appellants has submitted as under:

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HETALI ENTERPRISES Vs. VIJAY PURUSHOTTAM KALE

Referred Judgements :-

JUDGEMENT

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