(1.) The two Revision Petitions (RPs) have been filed by the Petitioner against Respondent(s) as detailed above, under Sec. 21(b) of Consumer Protection Act 1986, against the common order dtd. 3/3/2016 of the State Consumer Disputes Redressal Commission, Punjab (hereinafter referred to as the 'State Commission'), in :
(2.) Notice was issued to the Respondent(s) on 19/9/2016. Parties filed Written Arguments/Synopsis on 22/11/2022 (Respondent-1 to Respondent-3), 17/8/2023 (Respondent-4) and 29/12/2022 (Petitioner).
(3.) Brief facts of the case, as emerged from the RP, Order of the State Commission, Order of the District Commission and other case records are that: -