YATRI HOTEL Vs. ARJUN KAMI

JUDGEMENT

(1.) The above-said two appeals have been filed under Sec. 19 of the Consumer Protection Act, 1986 (hereinafter referred to as the 'Act') in challenge to the Order dtd. 8/2/2021 of the State Commission in complaints no. 224 of 2015 and 225 of 2015, whereby the complaints were allowed.

(2.) We have heard the learned counsel for the appellants (hereinafter referred to as the 'Yatri hotel') and the learned counsel for the respondents (hereinafter referred to as the 'complainants') and have perused the record including inter alia the Order dtd. 8/2/2021 of the State Commission and the memoranda of appeals.

(3.) Since facts and issues involved in these appeals are identical, both these appeals are being disposed of by this common order, taking first appeal no. 468 of 2022, as the lead case.