NGHI DEVELOPERS INDIA LIMITED Vs. URMALA KUMARI

JUDGEMENT

(1.) These eight Revision Petitions, by a Real Estate Developer, namely NGHI Developers India Ltd., are directed against a common order dated 10.10.2017 passed by the State Consumer Disputes Redressal Commission, Punjab at Chandigarh (for short "the State Commission ") in First Appeals No.181-188/2017. By the impugned order, while allowing the Appeals preferred by the Petitioners herein against the orders dated 27.1.2016, 22.4.2016 and 29.4.2016 passed by the District Consumer Disputes Redressal Forum, Ferozepur (for short "the District Forum ") in CC No.284, 327, 349, 328, 347 and 346 of 2015, the State Commission has remanded all the cases back to the District Forum for a fresh decision on merits of each of the Complaints, observing thus :