DARSHAN KHURANA Vs. PUSHPA LATA

JUDGEMENT

(1.) Since the above mentioned petitions, filed by the petitioner, under Sec.17 (1) (b) of the Consumer Protection Act, 1986 (hereinafter referred to as 'the Act') are directed against a common order have common facts and also raise common questions for consideration, the same with the consent of the learned Counsel for the petitioner, have been heard together and are being disposed of by this common order.

(2.) The facts, relevant for the disposal of the above mentioned petitions lie in a narrow compass. The respondents, in the above mentioned petitions, had filed separate complaints under Sec.12 of the Act before the District Forum alleging deficiency in service on the part of the petitioner. The complaints, so filed by the respondents, were allowed by the District Forum. Since the petitioner did not comply with the order passed by the District Forum on the complaint filed by the respondents, the respondents had filed separate applications under Sec.27 of the Act for the implementation of the orders. The order being impugned in the present proceedings has been passed by the District Forum whereby the District Forum has directed for the issue of non-bailable warrant of arrest against the petitioner.

(3.) Feeling aggrieved, the petitioner has filed the above mentioned petitions under Sec.17 (1) (b) of the Act.