- (1.)Leave granted.
(2.)These appeals are directed against common interim order dated 15th May, 2012 passed by the National Consumer Disputes Redressal Commission, New Delhi (hereinafter referred to as the, 'National Commission') in interlocutory applications for stay in First Appeals preferred by the appellants.
(3.)The factual matrix of the case is as follows:-
A number of complaints u/s 17(1) of the Consumer Protection Act, 1986 (hereinafter referred to as the, 'Act') were filed by different persons before the Consumer Disputes Redressal Commission, Gujarat State, Ahmedabad (hereinafter referred to as the, 'State Commission') against the appellants - opposite parties.