N.H. MATCON Vs. ABHISHEK DHAWAN

JUDGEMENT

(1.) These appeals have been filed by the appellant M/s. M.H. Matcon against the order dated 29.11.2017 and 09.02.2018 of the State Consumer Disputes Redressal Commission, Punjab (in short 'the State Commission') passed in different complaint cases.

(2.) Common facts of these appeals are that the respondents in these appeals are the original complainants who had filed consumer complaints before the State Commission for directing the appellant / opposite party to provide details of the super area and to obtain the requisite certificates like occupancy certificate and completion certificate as well as to pay compensation for delayed possession.

(3.) Complaints were duly resisted by the appellant / opposite party. The State Commission has passed similar but separate orders in all these consumer complaint cases. As the facts of these cases, more or less are similar, and similar orders have been passed by the State Commission in these cases, they are being decided together as the issue raised in the appeals are same. F.A. No. 1206/2018 will be taken for examination. This appeal arises from the order dated 29.11.2017 in M.A. Nos. 776 and 1734 of 2017 in C.C. No. 226 of 2017. In this case, the State Commission has passed the following order:-