Supreme Court - Daily Orders
Jeewan Mala Hospital Pvt. Ltd. vs Raman Suri on 7 November, 2016
Bench: Dipak Misra, Amitava Roy
SLP(C) 26929/16
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IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.10512 OF 2016
(Arising out of S.L.P.(C) No.26929 of 2016)
Jeewan Mala Hospital Pvt. Ltd. Appellant(s)
and Others
Versus
Raman Suri Respondent(s)
O R D E R
Leave granted.
Heard Ms. Meenakshi Midha, learned counsel for the appellants and Mr. Balaji Srinivasan, learned counsel along with Ms. Sujatha Balachander, learned counsel for the respondent.
On being asked, learned counsel for the respondent has agreed that if cost of Rs.1.5 lakh (Rupees one lakh fifty thousand only) is awarded and paid to them, they have no objection if the written statement of the appellants filed before the State Consumer Dispute Redressal Commission, Delhi Signature Not Verified (for short, 'the State Commission') is accepted and taken on Digitally signed by CHETAN KUMAR Date: 2016.11.10 15:02:23 IST record.
Reason:
As per our earlier order, a sum of Rs.1 lakh has already been deposited by the appellants. The respondent is SLP(C) 26929/16 2 permitted to withdraw the same along with the accrued interest on proper identification. The balance sum of Rs.50,000/- (Rupees fifty thousand only) shall be deposited before the State Commission within three weeks hence. On deposition of the said amount, the same shall be withdrawn by the respondent without any security and, thereafter, the written statement shall be taken on record and the matter shall proceed in accordance with law. The State Commission is directed to dispose of the complaint petition within three months therefrom.
The appeal is allowed to the extent indicated above. No order as to costs.
......................J. (Dipak Misra) ......................J. (Amitava Roy) New Delhi;
November 07, 2016.
SLP(C) 26929/16
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ITEM NO.3 COURT NO.4 SECTION XVII
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.26929/2016
(Arising out of impugned final judgment and order dated 24/08/2016 in FA No. 542/2016 passed by the National Consumers Disputes Reddressal Commission, New Delhi) JEEWAN MALA HOSPITAL PVT. LTD. & ORS Petitioner(s) VERSUS RAMAN SURI Respondent(s) (With office report) Date : 07/11/2016 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE DIPAK MISRA HON'BLE MR. JUSTICE AMITAVA ROY For Petitioner(s) Ms. Meenakshi Midha, Adv.
Mr. Varun Agarwal, Adv.
Ms. Elisha, Adv.
Mr. Chandra Prakash, AOR For Respondent(s) Mr. Balaji Srinivasan, Adv.
Ms. Sujatha Balachander, Adv. Mr. Ravjyot Ghuman, Adv.
UPON hearing the counsel the Court made the following O R D E R Leave granted.
The appeal is allowed in terms of the signed order.
(Chetan Kumar) (H.S. Parasher)
Court Master Court Master
(Signed order is placed on the file)