Jai Narayan Vyas University, ... vs Anamika Choudhary
2021 Latest Caselaw 12644 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 8520/2021

1. Jai Narayan Vyas University, Jodhpur, Through Its Registrar.

2. The Professor & Head, Department Of Production & Industrial Engineering, M.B.M. Engineering College, Jodhpur.

----Petitioners Versus Ms. Anamika Choudhary D/o Shri N.R. Choudhary, Advocate, R/o House No. 14, Digadi Road, Saran Nagar, Jodhpur (Raj.).

----Respondent

For Petitioner(s) : Mr. Ashok Chhangani Mr. Ashok Kumar For Respondent(s) : Mr. G.J. GUpta

HON'BLE MR. JUSTICE VIJAY BISHNOI

Order

12/08/2021

This writ petition has been filed by the petitioners being

aggrieved with the judgment dated 02.12.2019 passed by the

District Consumer Disputes Redressal Forum, Jodhpur (First)

(hereinafter to be referred as 'the Consumer Forum'), whereby it

has allowed the complaint filed by the respondent and directed the

petitioners to return the fee deposited by the petitioner after

deducing Rs.1000/- with interest of at the rate of 9% per annum

from 05.09.2012. The Consumer Forum has also ordered for

paying compensation of Rs.5,000/- to the respondent.

(2 of 2) [CW-8520/2021]

This Court is of the opinion that the order impugned is

appealable as per Section 15 of the Consumer Protection Act,

1986.

In view of the availability of alternate statutory remedy to

the petitioners, I am not inclined to interfere in this writ petition

and the same is here by dismissed.

Stay petition also stands dismissed.

(VIJAY BISHNOI),J

Abhishek Kumar S.No.66

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