REGENT COMPUTRONICS PVT. LTD.

Jalandhar Improvement Trust And Anr Appellant

V/S

SANJAY GUPTA Respondents

Referred Judgements :-

DILBAGH RAI JARRY VS. UNION OF INDIA [REFERRED]
MADRAS PORT TRUST VS. HYMANSHU INTERNATIONAL [REFERRED]
BHAG SINGH VS. UNION TERRITORY OF CHANDIGARH [REFERRED]
STATE OF HARYANA VS. CHANDRA MANI [REFERRED]
RAVINDER KAUR VS. ASHOK KUMAR [REFERRED]
GHAZIABAD DEVELOPMENT AUTHORITY VS. BALBIR SINGH [REFERRED]
BANGALORE DEVELOPMENT AUTHORITY VS. SYNDICATE BANK [REFERRED]
URBAN IMPROVEMENT TRUST BIKANER VS. MOHAN LAL [REFERRED]
IMPROVEMENT TRUST LUDHIANA VS. UJAGAR SINGH [REFERRED]
POSTMASTER GENERAL VS. LIVING MEDIA INDIA LIMITED [REFERRED]
SUPERINTENDENT OF POST OFFICES VS. RABBI PALAI [REFERRED]

JUDGEMENT

(1.) Consumer Complaints (No.81 and 82 of 2013) filed by Respondents/Complainants namely, Munish Dev Sharma and Sanjay Gupta, respectively were allowed by Punjab State Consumer Disputes Redressal Commission, Chandigarh ( for short, 'State Commission') vide separate orders dated 30.7.2014.

(2.) Being aggrieved, Appellants/Opposite Parties, have filed First Appeals (No.1215 and 1216 of 2014).

(3.) As facts in these complaints are similar and common question of law is involved, these appeals are being disposed of a common order.

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JALANDHAR IMPROVEMENT TRUST & ANR Vs. SANJAY GUPTA

Referred Judgements :-

JUDGEMENT

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