BRILLIANT CLASSES Vs. SATISH KUMAR

JUDGEMENT

(1.) This revision has been filed under sec. 21(b) of the Act 1986 in challenge to the Order dtd. 3/3/2015 of the State Commission in appeal no. 59 of 2015 arising out of the Order dtd. 12/8/2014 of the District Commission in complaint no.519 of 2012.

(2.) Repeatedly called out.

(3.) We have perused the record.