COUNTRY COLONIZERS PVT. LTD Vs. SATISH SHARMA

JUDGEMENT

(1.) These eleven (11) appeals no. 23, no. 120, no. 222, no. 389, no. 390, no. 392, no. 393, no. 419, no. 832, no. 1064 and no. 1065 of 2019 have been filed under Sec. 19 of The Consumer Protection Act, 1986 in challenge to the Orders (11 nos.) dtd. 11/7/2018, dtd. 29/8/2018, dtd. 10/4/2018, dtd. 30/10/2018, dtd. 16/10/2018, dtd. 11/10/218, dtd. 29/11/2018, dtd. 24/12/2018, dtd. 13/2/2019, dtd. 12/4/2019 and dtd. 12/4/2019 of the State Commission in complaints no. 68 and no. 442 of 2018, no. 263 of 2017, no. 237, no. 537, no. 284, no. 580, no. 137 and no. 796 of 2018 and no. 33 and no. 34 of 2019.

(2.) The learned counsel for the appellant builder co. submits that, earlier, appeals no. 281, no. 282 and no. 1967 of 2019 filed by the same appellant had been decided by this Commission vide its Order dtd. 10/8/2022. The instant eleven (11) appeals have been filed in similar facts and on same questions of law. She has no additional arguments to make other than which had already been made and considered when the appeals no. 281, no. 282 and no. 1967 of 2019 were heard. Her submission is that as the facts are similar and the questions involved are the same she does not propose to unnecessarily dwell or dilate again on the same issues and raise the same arguments all over again when there is nothing material to add or subtract.

(3.) The learned counsel for the respondent complainants in the appeals no. no. 23, no. 222, no. 389, no. 390, no. 392, no. 393, no. 419, no. 832, no. 1064 and no. 1065 of 2019 submit that the facts in the instant appeals are similar to the facts of appeals no. 281, 282 and 1967 of 2019 which have been decided by this Commission on 10/8/2022. Their submission is that the appraisal made by this Commission in respect of appeals no. 281, 282 and 1967 of 2019 cannot be faulted on any ground, either on facts or on law, and as such the instant eleven (11) appeals may also be disposed of in terms of the examination and reasons contained in the Order dtd. 10/8/2022 vide which the earlier three (03) appeals had been decided as the facts germane to the issues in question are not distinguishable.