SUBASH CHANDRA SEN Vs. HDFC LTD.

JUDGEMENT

(1.) By way of the present common order, we propose to dispose of 12 First Appeals preferred by the Complainants/Appellants, arising out of the common order dated 01.08.2018 passed by the State Consumer Disputes Redressal Commission, Uttar Pradesh ("State Commission") which partly allowed the complaints.

(2.) The details of the FAs covered in this order are as under:

(3.) As per report of the Registry, there is a delay of 10 days in filing the present Appeals. In the interest of justice, the delay is condoned.