AFCONS DEVELOPERS PVT. LTD Vs. BRIJLAL MENGHRAJ AHUJA

JUDGEMENT

(1.) These twenty seven (27) appeals, no. 814, no. 815, no. 816, no. 817, no. 818, no. 819, no. 820, no. 821, no. 822, no. 823, no. 824, no. 825, no. 826, no. 827, no. 828, no. 829, no. 830, no. 831, no. 832, no. 833, no. 834, no. 835, no. 836, no. 837, no. 838, no. 839 and no. 840 of 2020, have been filed under sec. 19 of The Consumer Protection Act, 1986 in challenge to the Orders (27 nos.) dtd. 28/11/2019 of the State Commission in complaints no. 560, no. 561, no. 562, no. 563, no. 564, no. 565, no. 566, no. 567, no. 568, no. 569 of 2014, no. 278, no. 279, no. 280, no. 281, no. 282, no. 283, no. 284, no. 285, no. 286, no. 287 of 2015, no. 462 of 2015, no. 930, no. 932, no. 933, no. 934, no. 935 and no. 936 of 2016 respectively.

(2.) Learned counsel for both sides submit that similar facts and same questions of law are involved in all these twenty seven (27) appeals and as such they may be heard and decided together.

(3.) We have perused the record including inter alia the State Commission's impugned Orders (27 nos.) dtd. 28/11/2019 and the respective memoranda of appeal (27 nos.).