INDIAN INSTITUTE OF PLANNING Vs. PARAMJIT SINGH REKHI

JUDGEMENT

(1.) This revision petition has been filed by the petitioner Indian Institute of Planning and Management - against the order dated 03.04.2019 of the Delhi State Consumer Disputes Redressal Commission, Delhi in FA no. 470 of 2018.

(2.) The brief facts of the case are that the respondent took admission in the petitioner's institute and he was promised that the degree of BBA will be given from the Gulberga University. Due to some dispute which arose between the university and the institute, the degree from the Gulberga University could not be given to the petitioner and the degree was given from the Meghalaya University. Against this, a consumer complaint was filed by the respondent/ complainant being case no. 439 of 2013. The District Consumer Disputes Redressal Forum II, vide its order dated 06.05.2017 has ordered for refund of the fees alongwith 6% interest per annum. The petitioner institute preferred an appeal before the State Commission. The State Commission dismissed the appeal on the ground of limitation as there was a delay of about 1 Â 1/2 years in filing the appeal.

(3.) Hence, the present revision petition.