SAMAR ESTATES PRIVATE LIMITED Vs. RAJEEV SHAHI

JUDGEMENT

(1.) These 8 Appeal Executions have been filed challenging the orders of the Haryana State Consumer Disputes Redressal Commission (hereinafter referred to as State Commission) in various Execution Petitions as detailed below: <IMG>JUDGEMENT_15_LAWS(NCD)5_2025_1.jpg</IMG>

(2.) As these AEs have been filed against similar orders of the State Commission and issues involved are same, hence these are taken up together.

(3.) Four Consumer Complaints as per following details were filed and decided by the State Commission: