BUDDHIST MISSION DENTAL COLLEGE Vs. BHUPESH KHURANA

JUDGEMENT

(1.) The National Consumer Disputes Redressal Commission, New Delhi in the impugned order, directed Respondents 1 to 4 to refund the admission expenses paid by the complainants at the time of admission with interest calculated at the rate of 12 % p.a. from the date of receipt of the amount till date of payment and also Rs 20,000 to each of the complainants by way of compensation for the expenses defrayed on purchase of books, mess expenses, hostel expenses for two years and for the loss of two valuable academic years. This Court while admitting appeal on 23-2-2001 directed that there shall be interim stay of the operation of the judgment/order under challenge subject to the condition that the appellant deposits the sum as directed therein with the National Commission within four weeks.

(2.) It is not disputed by the learned counsel appearing for the appellant that neither the interest nor the payment of Rs 20,000 each has been deposited or paid to the complainants despite clear orders of the Commission. According to the complainants, the appellant is clearly in breach of the order of this Court.

(3.) Learned counsel appearing for the appellant fairly submitted that the interest amount and the payment of Rs 20,000 each to the complainants by way of compensation would be deposited before the National Commission within one week from today.