DHANANJAY AGARWAL Vs. INTERNATIONAL COLLEGE OF FINANCIAL PLANNING

JUDGEMENT

(1.) This common Order shall decide these 36 Revision Petitions, numbered RP/1684/2018 and RP/1750-1766/2018 along with RP/1823 - 1840/2018 filed under Sec. 21(b) of the Consumer Protection Act, 1986. These petitions challenge the impugned orders dtd. 12/12/2017, passed by the State Consumer Disputes Redressal Commission, West Bengal (the State Commission), pertaining to 18 Appeals Nos. FA/40/2014 to FA/57/2014. The State Commission modified the order of the District Consumer Disputes Redressal Forum, Unit-1, Kolkata ('District Forum') in 18 Consumer Complaints filed by the Complainants.

(2.) There was a delay of 86 days in filing RP/1684/2018 and 84 days in filing RP/1750-1766/2018. Considering the reasons stated in the applications and in the interest of justice, the delay is condoned.

(3.) Since the facts and questions of law involved in all the 36 Revision Petitions are substantially similar, except for minor variations in Dates and events, these 36 Revision Petitions are being disposed of by this common Order. To facilitate clarity and convenience, First Appeal No. 56/2014 shall be considered as the primary / lead case, with the facts outlined below being extracted from Consumer Complaint No. 401/2009.