Indian Kanoon - Search engine for Indian Law

State Consumer Disputes Redressal Commission

Ramesh Aggarwal vs Fortis Hospital on 21 February, 2014

                                       FIRST ADDITIONAL BENCH

STATE CONSUMER DISPUTES REDRESSAL COMMISSION,
                   PUNJAB
    SECTOR 37-A, DAKSHIN MARG, CHANDIGARH.


                        First Appeal No.1020 of 2009.

                                    Date of Institution:    20.07.2009.
                                    Date of Decision:       21.02.2014.

Ramesh Aggarwal, R/o # 755, Sector-10, Panchkula.

                                                           .....Appellant.
                        Versus


1.

Fortis Hospital, Sec-62, Phase-VIII, Mohali-160062, through its Medical Superintendent.

....Respondent.

2. Johnson & Johnson Ltd., 30 Forjet Street, Mumbai-400036.

3. Boston Scientific Int. B.V., 100A, The Capital Court, Olf. Palme Marg, Munirka, New Delhi-110067. IInd Address:-

Boston Scientific Int. B.V. C/o Regus, a Member of the Regus Group Levels Ground & 1st, Trade Centre, Bandra Kurla Complex, Bandra, Mumbai-4000051.

4. Abott Vascular, Abott Health Care Pvt. Ltd., Office Floor, Crown Plaza, Surya New Friends Colony, New Delhi.

....Performa Respondents.

First Appeal against the order dated 15.06.2009 passed by the District Consumer Disputes Redressal Forum, SAS Nagar (Mohali).

Before:-

Shri Inderjit Kaushik, Presiding Judicial Member. Shri Vinod Kumar Gupta, Member.

Present:- Ms Anuradha Gupta, Advocate alongwith Sh. Ramesh Aggarwal, appellant in person.

Sh. Aman Sharma, Advocate for Sh. Munish Kapila, Advocate, counsel for the respondents.

-------------------------------------

INDERJIT KAUSHIK, PRESIDING JUDICIAL MEMBER:-

Sh. Ramesh Aggarwal @ R.K. Aggarwal, appellant/ complainant alongwith his counsel Ms Anuradha Gupta, Advocate have made the statement that the matter has been compromised between the parties the appellant withdraws the present appeal as well as the consumer complaint filed before the District Forum as fully satisfied. The appellant no claims towards the respondent. The amount of Rs.1500/- lying deposited in this Hon'ble Commission by the appellant may be refunded along with interest accrued, if any, to the appellant/complainant. The appeal may be disposed of accordingly.

In view of the statement, the appeal is dismissed as withdrawn, as having been compromised.

The amount of Rs.1,500/- deposited by the appellant at the time of filing the appeal with this Hon'ble Commission, alongwith interest accrued thereon, if any, be remitted to appellant by way of a crossed cheque/demand draft.

(Inderjit Kaushik) Presiding Judicial Member (Vinod Kumar Gupta) Member February 21, 2014.

(Gurmeet S)