REGENT COMPUTRONICS PVT. LTD.

AJMER VIDYUT VITRAN NIGAM LTD. Appellant

V/S

Bhagga Respondents

Referred Judgements :-

APEX COURTIN ANSHULAGGARWAL VS. NEW OKHLA INDUSTRIAL DEVELOPMENT AUTHORITY [REFERRED TO]
COLLECTOR LAND ACQUISITION ANANTNAG VS. KATIJI [REFERRED TO]
N BALAKRISHNAN VS. M KRISHNAMURTHY [REFERRED TO]
VEDABAI ALIAS VAIJAYANATABAI BABURAO PATIL VS. SHANTARAM BABURAO PATIL [REFERRED TO]
RAVINDER KAUR VS. ASHOK KUMAR [REFERRED TO]
R B RAMLINGAM VS. R B BHVANESWARI [REFERRED TO]
ORIENTAL AROMA CHEMICAL INDUSTRIES LTD VS. GUJARAT INDUSTRIAL DEVELOPMENT CORPORATION [REFERRED TO]
POSTMASTER GENERAL VS. LIVING MEDIA INDIA LIMITED [REFERRED TO]

JUDGEMENT

(1.) State Consumer Disputes Redressal Commission, Jaipur, Rajasthan (for short, 'State Commission'), vide common impugned order dated 7.4.2011, has disposed of Appeals Nos.1297, 1280-1282 and 1284-1285 of 2010 filed by the Petitioners/Opposite Parties.

(2.) Being aggrieved, Petitioners have filed above revision petitions.

(3.) Since, facts are identical and common question of law is involved in these petitions, the same are being disposed of by this common order. Facts of Revision Petition ( No.329 of 2012 - Ajmer Vidyut Vitran Nigam Ltd. and others Vs. Bhagga ) shall be taken as the lead case.

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AJMER VIDYUT VITRAN NIGAM LTD. Vs. BHAGGA

Referred Judgements :-

JUDGEMENT

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