National Consumer Disputes Redressal
Vimhans Hospital & Anr. vs Anand Kumar Jha & Ors. on 18 December, 2015
NATIONAL CONSUMER DISPUTES REDRESSAL COMMISSION NEW DELHI MISCELLANEOUS APPLICATION NO. 659 OF 2015 IN RP/732/2010 1. VIMHANS HOSPITAL & ANR. ...........Appellants(s) Versus 1. ANAND KUMAR JHA & ORS. ...........Respondent(s)
BEFORE: HON'BLE MR. JUSTICE J.M. MALIK, PRESIDING MEMBER HON'BLE DR. S.M. KANTIKAR, MEMBER For the Appellant : Mr. V.K. Malik, Advocate For the Respondent :
Dated : 18 Dec 2015 ORDER The revision petition has been accepted. The amount deposited by the petitioners Nos.1&2 be returned, if there is no appeal pending before the Supreme Court, after deducting Rs.50,000/- against petitioner No.1, if not already paid.
......................J J.M. MALIK PRESIDING MEMBER ...................... DR. S.M. KANTIKAR MEMBER