BEEJSHEETAL RESEARCH PVT. LTD. Vs. AJIT DIGAMBAR MALI

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally with consent of parties.

(2.) Present group of petitions take exception to order dtd. 16/4/2024 passed by National Consumer Disputes Redressal Commission, New Delhi (hereinafter referred to as 'NCDRC'), thereby setting aside orders passed by Maharashtra State Consumer Redressal Commission, Mumbai, Circuit Bench at Aurangabad and upholding order passed by District Consumer Complaint Redressal Forum, Osmanabad in complaint instituted by respondents/farmers.

(3.) The facts giving rise to present writ petitions can be summarized as under :