ALAKNANDA PLANTATIONS LTD. Vs. SUSHILA GARG

JUDGEMENT

(1.) THESE two revision petitions arise out of the order of State Consumer Disputes Redressal Commission, U.P., Lucknow in Appeal No. 2549/SC/2003 dated 24.9.2008.

(2.) WE have pronounced a detailed order on 30.4.2009 while disposing of revision petition Nos. 288 of 2009, 289 of 2009 and 290 of 2009 (which is enclosed herewith) which also arise out of the same order of the State Commission dated 24.9.2008. Our order dated 30.4.2009 would govern the disposal of these cases also as facts and circumstances of these cases are similar.

(3.) THESE revision petitions are disposed of as per aforesaid terms. Registry is directed to send copy of this order along with our order dated 30.4.2009 in revision petition Nos. 288, 289 and 290 of 2009 to all the parties by R.P.A.D.