COUNTRY COLONIZERS PVT. LTD. Vs. RAJAGOPAL RG

JUDGEMENT

(1.) These two (02) appeals, no. 475 and no. 850 of 2019, under Sec. 19 of The Consumer Protection Act, 1986 are in challenge to the Orders (02 nos.) dtd. 1/1/2019 and dtd. 13/2/2019 of the State Commission in complaints no. 658 and no. 579 of 2018.

(2.) We have heard the learned counsel for the builder co. (the appellant in both appeals) and for the complainants (the respondents in appeal no. 475 of 2019 and the respondents no. 1 and no. 2 in appeal no. 850 of 2019) and for the finance co. (the respondent no. 3 in appeal no. 850 of 2019) and have perused the record.

(3.) The learned counsel inform that earlier appeals no. 281 of 2019, no. 282 of 2019 and no. 1967 of 2019, relating to the same project, were dismissed by this bench vide Order dtd. 10/8/2022. Thereafter a co-ordinate bench of this Commission, placing reliance on the aforesaid Order, dismissed appeal no. 1926 of 2018 vide its Order dtd. 15/9/2022. The learned counsel provide copies of the Orders dtd. 10/8/2022 and dtd. 15/9/2022. The Order dtd. 10/8/2022 passed by this bench is being reproduced below for reference: