- (1.)THIS consumer complaint was filed with the delay of 2495 days.
(2.)IT was pleaded that the applicants -complainants along with other students had signed the power of attorney in favour of their advocate to pursue the matter before this Commission to seek compensation on account of deficiency in service on the part of the respondents. The applicants -complainants had not contacted the lawyer thereafter under the impression that their case was pending in this Commission along with the case of other students. It was only in the month of August 2009 that the applicants -complainants came to know that the matter has been compromised during the proceedings before the Hon'ble National Commission, New Delhi and each student has been awarded a compensation of Rs.2.5 lakhs.
(3.)IT was further pleaded that thereafter the applicants -complainants contacted Mr. Robin Sachdeva who was pursuing the matter on behalf of the respondents who told the applicants -complainants that they cannot be compensated since their names were not in the list of complainants before this Commission or before the .
Hon'ble National Commission. Then the applicants -complainants contacted their advocate. He also told them that their names were not in the list as the power of attorney supplied to him did not bear the signatures of the applicants -complainants and, therefore, he could not file the complaint on behalf of the applicantscomplainants.

It was further pleaded that the delay caused in filing this appeal has occurred due to lack of communication between the present applicantscomplainants and they are co -students. It was not deliberate or intentional.