National Consumer Disputes Redressal
Major Pankaj Rai (Retd) vs Fortis Hospital Ltd. & 3 Ors. on 3 December, 2015
NATIONAL CONSUMER DISPUTES REDRESSAL COMMISSION NEW DELHI CONSUMER CASE NO. 168 OF 2015 1. MAJOR PANKAJ RAI (RETD) S/o. Krishna Kumar Rai, Seemavas, Flat No. D4, Third Floor, Parkside Residency, Municipal No. 8-2-468/A/1, Road No 5 Banjara Hills, Hyderabad - 500 034. ...........Complainant(s) Versus 1. FORTIS HOSPITAL LTD. & 3 ORS. Represented by its Chief Executive Officer, 154/9 Bannerghatta Road, Bangalore - 560 076 2. Dr. Rajanna Sreedhara Fortis Hospital, 154/9 Bannerghatta Road, Opposite IIM-B, Banglaore - 560 076 Karnataka 3. Dr. Ramacharan Thiagarajan Fortis Hospital, 154/9 Bannerghatta Road, Opposite IIM-B, Bangalore - 560 076 Karnataka 4. Duty Nurse, Fortis Hospital, 154/9, Bannerghatta Road, Opposite IIM-B, Banglaore - 560 076 Karnataka ...........Opp.Party(s) BEFORE: HON'BLE MR. JUSTICE J.M. MALIK, PRESIDING MEMBER
For the Complainant : Mr. Rabin Majumdar, Advocate For the Opp.Party : For the Opp. Parties 1,2&4 : Mr. Sajad Sultan, Advocate For the Opp. Party No. 3 : NEMO Dated : 03 Dec 2015 ORDER Learned counsel for the complainant present. The matter has been settled. An application has been moved.
The complaint is dismissed as having settled.
......................J J.M. MALIK PRESIDING MEMBER