ANAND INSTITUTE OF INTERNATIONAL STUDIES Vs. SANI JAGGI

JUDGEMENT

(1.) We heard the learned counsel for the revision petitioner Anand Institute of International Studies (institute), and perused the material on record.

(2.) The rival contentions have been brought forth by the District Forum in paras 1 to 5 of its Order dated 01.05.2013:

(3.) The District Forum had heard both sides, appraised the evidence, and, vide its Order dated 01.05.2013, allowed the complaint on merit: