TATA MOTORS LIMITED Vs. KAMAL KUMAR JAJU

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the learned counsel for the respondents in both these writ applications.

(2.) The petitioner in both these writ applications is aggrieved by the order dated 28.03.2016 passed by the Jharkhand State Consumer Redressal Commission, Ranchi, (herein after referred to as the 'State Commission'), in F.A. No. 311 of 2006 and three analogous appeals, whereby all the four appeals were disposed of by the State Commission by a common order. The said order passed by the State Commission is final in nature.

(3.) Learned counsel for the petitioner submits that these writ applications are maintainable against the order passed by the State Commission.