EMIRATES Vs. RAJ BALA

JUDGEMENT

(1.) Petitioner/Opposite Party has preferred above revision petitions against impugned order dated 22.2.2012 passed by State Commission, Delhi (for short, 'State Commission') in Revision Petition Nos. 07 & 09 of 2011.

(2.) Respondents/Complainants filed separate (Consumer Complaints No.373 & 374 of 2010) against the petitioner before Consumer Disputes Redressal Forum-II, New Delhi (for short, 'Consumer Forum') alleging deficiency on the part of petitioner.

(3.) During trial before the Consumer Forum, petitioner moved an application for cross examination of the complainant.