HINDUSTAN PETROLEUM CORPN LTD Vs. RAMPHAL

JUDGEMENT

(1.) This order shall dispose of the above captioned revision petitions as the facts and point of law involved in all these revision petitions is same. The State Consumer Disputes Redressal Commission, Haryana at Panchkula (for short, the State Commission) has also disposed of the appeals giving rise to the present revision petitions by a common order.

(2.) The facts are taken from revision petition No. 901 of 2010. Briefly stated, the facts of the case are:

(3.) M/s. Hindustan Petroleum Corporation Limited, petitioner herein, which was opposite party No. 2 before the District Forum, has filed this revision petition challenging the order dated 9th December 2009 passed by the State Commission in First Appeals nos. 1762 to 1773 of 2009 whereby the State Commission has affirmed the order passed by the District Consumer Disputes Redressal Forum, Panipat (for short, the District Forum).