FIITJEE LTD. Vs. DAYA CHAND PRASAD

JUDGEMENT

(1.) PERUSED review petition filed by the respondent/complainant. No ground for review is made out. Moreover, it is now well settled that a student is not a consumer. In P.T. Koshy & Anr. v. Ellen Charitable Trust & Ors., Special Leave to Appeal (Civil) No. 22532 of 2012, the Hon'ble Apex court took the following view: - -

(2.) NO ground to review. The review petition is, therefore, dismissed.