State Consumer Disputes Redressal Commission
Mrs. Shahin Ahmed vs Herpertpur Christan Hospital & Another on 10 May, 2018
Cause Title/Judgement-Entry STATE CONSUMER DISPUTES REDRESSAL COMMISSION,UTTARAKHAND 176 Ajabpur Kalan,Mothrowala Road, Dehradun-248121 Final Order Complaint Case No. CC/15/2017 ( Date of Filing : 31 May 2017 ) 1. Mrs. Shahin Ahmed w/o Shadab Ahmed r/o near Forest Barrier Vill. &PO. Sehaspur, Teh Vikash Nagar, Dehradun. Dehradun Uttarakhand ...........Complainant(s) Versus 1. Herpertpur Christan Hospital & another Herbertpur, Vikas Nagar,Dehradun. Dehradun Uttarakhand ............Opp.Party(s) BEFORE: HON'BLE MR. JUSTICE B.S. Verma PRESIDENT HON'BLE MRS. Veena Sharma MEMBER For the Complainant: For the Opp. Party: Dated : 10 May 2018 Final Order / Judgement Order Passed None is present on behalf of the complainant as well as opposite party No. 1.
On 08.02.2018, this Commission has passed an order to this effect that "if the steps are not taken by the complainant within a week, an appropriate order would be passed in the absence of complainant on the next date fixed."
On 08.03.2018, an application has been moved by the complainant to seek one week time to take steps to serve opposite party Nos. 2 & 3.
Again on 11.04.2018, further one week time was allowed to the complainant to take steps to serve opposite party Nos. 2 & 3. But no steps regarding service have been taken so far.
Therefore, consumer complaint is dismissed for want of prosecution. [HON'BLE MR. JUSTICE B.S. Verma] PRESIDENT [HON'BLE MRS. Veena Sharma] MEMBER