BIG BAZAAR (FUTURE RETAIL LTD.) Vs. SAHIL DAWAR

JUDGEMENT

(1.) These fourteen (14) Revision Petitions have been filed in challenge to the Order dated 18.05.2020 of The State Consumer Disputes Redressal Commission, U.T., Chandigarh (the 'State Commission') in Appeals No. 238, No. 239, No. 240, No. 243, No. 244, No. 246, No. 247, No. 248, No. 250, No. 274, No. 275, No. 276, No. 277 and No. 300 of 2019, arising out of the Orders dated 02.09.2019 in C.C. No. 124 of 2019, dated 03.09.2019 in C. C. No. 125 of 2019, dated 04.09.2019 in C. C. No. 126 of 2019, dated 05.09.2019 in C. C.s No. 89 of 2019, No. 181 of 2019, No. 90 of 2019, No. 179 of 2019, dated 17.09.2019 in C.C. No. 218 of 2019, dated 16.10.2019 in C.C. No. 224 of 2019, No. 223 of 2019, dated 17.10.2019 in C.C. No. 162 of 2019 and dated 18.10.2019 in C.C. No. 199 of 2019 of The District Consumer Disputes Redressal Forum-II, U.T., Chandigarh (the 'District Forum').

(2.) Heard arguments on admission from Mr. Sudhir K. Makkar, learned senior Counsel assisted by Ms. Saumya Gupta, learned Counsel for the Petitioner.

(3.) These fourteen (14) Petitions have been filed against a common order (the Order dated 18.05.2020) of the State Commission, similar facts and same questions of law are involved.