- (1.) Leave granted.
(2.) Heard learned Counsel for the parties.
(3.) By the impugned order, the National Consumer Disputes Redressal Commission [for short, 'the National Commission'] dismissed the appeals filed by the appellant against the temporary injunction granted by Consumer Disputes Redressal Commission, Maharashtra [for short, 'the State Commission'] in Miscellaneous Petitions No. 2561, 2562 and 2564 of 2003 in Consumer Complaints No. 30, 31 and 33 of 2001.;