DEBI PRASAD DUTTA Vs. AMBIKA PRASAD DUTTA

JUDGEMENT

(1.) LEARNED counsel for the petitioners heard. The case of the complainant, Mr. Dipak Ghosh is this. In response to the advertisement made by Shri Debi Prasad Dutta and Shri Ambika Prasad Dutta, opposite parties 1 and 2, respectively; the complainant asked for admission of his daughter in MBBS course under management quota of some private medical colleges at Bangalore, Karnataka. This is an admitted fact that he paid a sum of Rs.15 lakhs for admission in the year 2010. As many as five years have already elapsed.

(2.) THE District Forum allowed the complaint and passed the following order:

(3.) AGGRIEVED by that order, the appeal was preferred before the State Commission. The State Commission dismissed the appeal because it was delayed by 64 days.