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Judgment
6 paragraphs · 150 wordsJagmohan Bansal, J
As common issues are involved in the captioned petitions, with the consent of both sides, the same are hereby disposed of by this common order.
Mr. Akshay Gupta, Advocate has filed memo of appearances on behalf of respondent No.1 (in CWP-2294-2026, CWP-2298-2026, CWP-2330-2026 and CWP-2375-2026). The same are taken on record. Registry is directed to tag the same at an appropriate place.
Learned counsel for the parties are ad idem that the instant petitions are squarely covered by order dated 13.03.2026 passed by this Court in “Dakshin Haryana Bijli Vitran Nigam Ltd. and Ors. Vs. Corporate Forum for Redressal of Consumer Grievances and Ors.”, Law Finder Doc ID #2866937.
In the wake of statement of learned counsel for parties, the petitions stand disposed of in terms of Dakshin Haryana Bijli Vitran Nigam Ltd (supra).
Pending application(s), if any, also stands disposed of.