Indian Kanoon - Search engine for Indian Law

State Consumer Disputes Redressal Commission

Sanjay Kumar & Anr. vs Secretary, Health To The Govt, Of H.P. & ... on 31 December, 2014

    H.P. STATE CONSUMER DISPUTES REDRESSAL COMMISSION,
                          SHIMLA.

           First Appeal No.443/2014
           Date of Presentation: 24.12.2014
           Date of Decision: 31.12.2014
..................................................................................
(1)        Sanjay Kumar, son of Shri Subhash Chand,
           Resident of Village Amroa, Post Office & Tehsil Jhandutta,
           District Bilaspur, H.P.

(2)        Nittu alias Anita, wife of Shri Sanjay Kumar,
           Resident of Village Amroa, Post Office & Tehsil Jhandutta,
           District Bilaspur, H.P.
                                                  .......... Appellants.
                                         Versus

(1)        Secretary, Health, to the Govt. of Himachal Pradesh,
           Through Secretary,
           Health & Family Welfare to the Govt. of Himachal Pradesh.

(2)        The C.M.O. Regional Hospital, Bilaspur, H.P.

(3)        Dr. Soni, Medical Officer,
           Gynecologist,
           Regional Hospital, Bilaspur, H.P.

(4)        The Medical Officer,
           C.H.C. Jhandutta, District Bilaspur, H.P.,
           Through its Incharge/Medical Officer.

                    .......... Respondents.

......................................................................................... Coram Hon'ble Mr. Justice Surjit Singh, President Hon'ble Mrs. Prem Chauhan, Member Hon'ble Mr. Vijay Pal Khachi, Member Whether approved for reporting?1 For the Appellants: None.

For the Respondents: Nemo.

..........................................................................................

Whether Reporters of the local papers may be allowed to see the order? Sanjay Kumar & Anr. Versus Secretary, Health to the Govt. of H.P. & Ors.

(F.A. No.443/2014) ___________________________________________________________________________________ O R D E R:

Justice Surjit Singh, President (Oral) Matter had been adjourned from Yesterday, on the asking of the learned counsel for the appellants. Today nobody appears for the appellants. Matter was taken up in the morning, on its turn. That time, nobody appeared. It has been taken again. This time also, nobody appears. Hence, application (M.A.No.1016/2014) for condonation of delay is dismissed, in default of appearance of the applicants/appellants. Consequently, the appeal (F.A. No.443/2014) is also dismissed, being barred by time.

2. A copy of the order be sent to each of the parties, free of cost, as per Rules.

(Justice Surjit Singh) President (Prem Chauhan) Member (Vijay Pal Khachi) Member December 31, 2014.

*dinesh* Page 2 of 2