SHRIRAM TRANSPORT FINANCE COMPANY LTD Vs. BHAGOTI

JUDGEMENT

(1.) Revision Petition nos. 123, 124 and 1260 of 2016 have been filed against a common order dated 03.11.2015 of the Rajasthan State Consumer Disputes Redressal Commission ('the State Commission') in Appeal nos. 1053 and 1074 of 2013.

(2.) For the reasons stated in the condonation of delay application, the delay is condoned.

(3.) As the facts of the case are common in all the revision petitions, we propose to pass a common order with Revision Petition no. 123 of 2015 being the lead case.