GURU GOBIND SINGH INDRAPRASTHA UNIVERSITY Vs. MIRA

JUDGEMENT

(1.) AFORESAID two appeals arise from the order dated 19.4.2008 whereby the appellant University has been directed to refund Rs. 28,000 against Rs. 63,000 fees charged towards admission, as the respondent withdrew from the admission on the premise that he was misled that C -DAC was Government institute whereas it was a private institute, whereas the appellant complainant has sought refund of the entire fees besides compensation and cost of litigation.

(2.) FOR the sake of convenience, we shall refer, the Guru Gobind Singh Indraprastha University as the appellant and Ms. Mira as the respondent.

(3.) THE appellant Institute has assailed the impugned order on the basis of Clauses 12.5 and 12.6 of the admission brochure, which were duly agreed by the respondent.