Supreme Court - Daily Orders
Jyoti Devi vs Suket Hospital And Ors. on 31 October, 2023
Author: J.K. Maheshwari
Bench: J.K. Maheshwari
ITEM NO.7 COURT NO.12 SECTION XVII-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 242/2016
(Arising out of impugned final judgment and order dated 01-09-2015
in RP No. 57/2015 passed by the National Consumers Disputes
Redressal Commission, New Delhi)
JYOTI DEVI Petitioner(s)
VERSUS
SUKET HOSPITAL AND ORS. & ORS. Respondent(s)
Date : 31-10-2023 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE J.K. MAHESHWARI
HON'BLE MR. JUSTICE K.V. VISWANATHAN
For Petitioner(s) Mr. Subhash Chandran K R, Adv.
Ms. Krishna L R, Adv.
Mr. Biju P Raman, AOR
For Respondent(s) Mr. J. P. N. Shahi, Adv.
Mr. Rameshwar Prasad Goyal, AOR
UPON hearing the counsel the Court made the following
O R D E R
Respondent Nos. 1 and 2 have been served, but no one has entered appearance on their behalf.
With an intent to afford one more opportunity, we issue fresh notice to Respondent Nos. 1 and 2, returnable in four weeks.
Dasti, in addition, is permitted. (JAYANT KUMAR ARORA) Signature Not Verified (VIRENDER SINGH) ASTT. REGISTRAR-cum-PS Digitally signed by BRANCH OFFICER Jayant Kumar Arora Date: 2023.11.01 16:58:56 IST Reason: