National Consumer Disputes Redressal
Punjab Medical Institute Of ... vs Kuldeep Singh on 29 January, 2016
NATIONAL CONSUMER DISPUTES REDRESSAL COMMISSION NEW DELHI FIRST APPEAL NO. 449 OF 2008 (Against the Order dated 22/09/2008 in Complaint No. 40/2002 of the State Commission Punjab) 1. PUNJAB MEDICAL INSTITUTE OF ELECTROPATHY AND HOSPITAL (REGD) & ANR. Through its Director/Principal Dr. J.S.Chawla, 3, Green Model Town, Purani Mithapur Choongi Jullundhar Punjab 2. NATURO ELECTRO HOMOEOPATHY MEDICOSE OF INDIA (NEHM OF INDIA) Through its Registrar, C2C/123, Pocket - 12 New Delhi - 110 058 Delhi ...........Appellant(s) Versus 1. KULDEEP SINGH S/o. Sh. Ujagar Singh, Resident of House No. 3344, Chet Singh Nagar Ludhiana Punjab ...........Respondent(s)
BEFORE: HON'BLE MR. JUSTICE K.S. CHAUDHARI, PRESIDING MEMBER
For the Appellant : Dr. J.S. Chawla, Director For the Respondent : IN PERSON
Dated : 29 Jan 2016 ORDER
Both the parties have filed compromise in these appeals and submitted that they want to withdraw their appeals. Application is allowed and both appeal No. 449 of 2008 and 503 of 2008 filed by the appellants' stands dismissed as withdrawn. It appears that in pursuance to order dated 07-11-2008 passed by this Commission opposite party Medical Institute has deposited Rs.1 lakh with District Forum but order sheet dated 23-03-2009 depicts that amount has been deposited with State Commission. In such circumstances, complainant Kuldeep Singh is permitted to withdraw aforesaid deposited amount of Rs.1 lakh from District Forum/State Commission where ever it has been deposited in pursuance to order of State Commission dated 22-09-2008 in Complaint No. 40 of 2002.
......................J K.S. CHAUDHARI PRESIDING MEMBER