MANAGING DIRECTOR Vs. JAGAT SINGH

JUDGEMENT

(1.) These two revision petitions have been filed under Section 21(b) of The Consumer Protection Act, 1986, hereinafter referred to as the 'Act', challenging the Orders dated 29.11.2012 and dated 30.11.2012 of the State Consumer Disputes Redressal Commission, Punjab, hereinafter referred to as the 'State Commission'.

(2.) In both the cases before this Commission, the Respondent No. 1 is the respective Complainant.

(3.) In both cases, the Seed Co. was the Opposite Party No. 1 before the District Consumer Disputes Redressal Forum, Ropar, hereinafter referred to as the 'District Forum'.