SHASHIKALA BARANWAL Vs. UNION OF INDIA

JUDGEMENT

(1.) This common Order resolves eight Revision Petitions, No. RP No. 783-786 of 2023 and RP No. 2497-2500 of 2023, filed under Sec. 58(1)(b) of the Consumer Protection Act, 2019. These petitions challenge the orders dtd. 28/12/2022 by the learned State Consumer Disputes Redressal Commission, Uttar Pradesh ('State Commission') related to Appeal Nos. 395/2022, 414/2022, 398/ 2022, 415/2022, 396/2022, 412/2022, 397/2022 and 413/2022. The State Commission upheld the orders of the District Consumer Disputes Redressal Commission ('District Commission') concerning four Consumer Complaints filed by the Complainant.

(2.) There was 175 days delay in filing four Revision Petitions No. 2497-2500 of 2023. Considering issues brought out in the Applications seeking condonation of delay, the delay is condoned.

(3.) Since the facts and questions of law involved in all the 08 Revision Petitions are substantially similar, except for variations in Dates, events, account number and amounts etc., these 08 Revision Petitions are being disposed of by this common Order. To facilitate clarity and convenience, FA No. 395/2022 and 414/2022 shall be considered as the primary / lead case, with the facts outlined below being extracted from Consumer Complaint No. 08/2011.