NARAYANA IIT ACADEMY Vs. R K SHARMA,

JUDGEMENT

(1.) THE appellant OP is an academy of tuition, which prepares candidates for competitive examinations. The respondent student has left the academy and the District Forum has awarded Rs.63,000/ - because the student did not avail services of the Academy.

(2.) THIS is an application filed by the appellant for condonation of delay of 17 days involved in filing the appeal against an order dated 18.12.2009 passed by the District Forum

(3.) WE have heard Sh. Yash Mishra, Counsel for the appellant Academy in this appeal.