HANSMUKHI PROJECTS PRIVATE LIMITED Vs. PRATEEK RATURI

JUDGEMENT

(1.) These Three Appeals Nos. FA/1161/2016, FA/1162/2016 and FA/1163/2016 are filed under Sec. 19 of the Consumer Protection Act, 1986, by Hansmukhi Projects Pvt. Ltd. ("Appellant"/ "Opposite Party" OP) against Prateek Ratauri and 2 Others (Respondents" / "Complainants"). These Appeals challenge the Orders dtd. 30/6/2016 in CC/06/2012 to CC/08/2012 respectively, which were passed by learned State Consumer Dispute Redressal Commission, Uttarakhand ("State Commission") partly allowing all the Complaints.

(2.) Since the facts and questions of law involved in all three Appeals are substantially similar, except for minor variations in names of the parties, dates, events, unit numbers etc these Appeals are being disposed of by this common Order. For ease of reference, First Appeal No. 1161 of 2016 shall be considered as the lead case, and the facts presented below are drawn from Consumer Complaint No. 06/2012.

(3.) There was delay of 47 days in filing of these Appeals. For the reasons stated in the applications, the same is condoned.