MANGAL SINGH Vs. HIRA AGRO INDUSTRIES

JUDGEMENT

(1.) These four revision petitions are directed against the same order dated 22nd April, 2010 of the Punjab State Consumer Disputes Redressal Commission, Chandigarh (in short, 'the State Commission') By this order, the State Commission partly allowed the First Appeal No. 389 and 390 of 2008 filed by M/s. Hira Agro Industries (respondent in all these revision petitions) and dismissed the First Appeals (FAs) No. 1557 and 1558 of 2009 filed by Mangal Singh and Chattar Singh respectively, petitioners in these revision petitions.

(2.) The operative part of the State Commission's order in FA Nos. 389 and 390 of 2008 is as under:

(3.) It may be noticed that the respondent (M/s. Hira Agro Industries) has not preferred any revision petition against the above mentioned order of the State Commission. Thus, the order has attained finality so far as the respondent is concerned.