- (1.) Leave granted.
(2.) Challenge in these appeals is to the order of National Consumer Disputes Redressal Commission, New Delhi (in short the 'National Commission'). One order was passed in exercise of revisional jurisdiction against the concurrent finding of the District Consumer Disputes Redressal Forum, Yamuna Nagar (in short 'District Forum') and State Consumer Disputes Redressal Commission (in short 'State Commission') dated 11.5.2001 and 12.7.2001 respectively. Commission has also issued directions.
(3.) The review petition filed was also dismissed, which also forms subject matter of challenge.;