VENKATESH GANESH JEWELLERS, GAMESH CIRCLE, GANGAWATI TALUK KOPPALA KARNATAKA Vs. ASHWINI KUMAR JYOTI FOOT WEAR , GANDHI CIRCLE , GANGAWATI TALUK KOPPALA KARNATAKA

JUDGEMENT

(1.) Challenge in these Revision Petitions under Sec. 21(b) of the Consumer Protection Act, 1986 (in short, 'the Act') is to the common order dated 13.01.2011 passed by the State Consumer Disputes Redressal Commission, Karnataka, Bengaluru, (in short, 'the State Commission'), in First Appeal Nos.5155/2010, 5156/2010, 5157/2010, 5158/2010, 5159/2010 & 5160/2010, preferred by the Opposite Party and the Complainants, respectively. By the impugned order, the State Commission dismissed the Appeals, at the stage of admission.

(2.) Since all these Revision Petitions pertain to common facts and arise out of the common impugned order, they are being disposed of by this common order.

(3.) Revision Petition No. 1542 of 2011 is being taken as a lead case for the sake of convenience.