RAVI DEVELOPMENTS Vs. VIJAY KUMAR BAJAJ

JUDGEMENT

(1.) These three appeals have been filed under Sec. 19 of the Consumer Protection Act, 1986 (for short 'the Act') by Ravi Developments, assailing the Orders dtd. 18/6/2019 (02 nos.) and dtd. 12/3/2019 passed by the State Consumer Disputes Redressal Commission, Maharashtra, Mumbai (hereinafter referred to as the 'State Commission') in complaints no. 163 and 164 of 2017 and no. 313 of 2014 whereby the complaints filed by the complainants were partly allowed.

(2.) Heard the learned counsel for the appellant (hereinafter referred to as the 'builder company') and the learned counsel for the respondents (hereinafter referred to as the 'complainants') and perused the record including the State Commission's impugned Orders and the memoranda of appeals.

(3.) Since similar questions of facts and same questions of law are involved in all these three appeals, they are being disposed of by this common order, taking first appeal no. 2185 of 2019 as the lead case.