State Consumer Disputes Redressal Commission
Sukhraj Kaur Wife Of Tehal Singh, Son Of ... vs Dr. Balkar Singh, M.S. (General ... on 22 November, 2011
STATE CONSUMER DISPUTES REDRESSAL COMMISSION, PUNJAB, PLOT NO. 1037, SECTOR 37-A DAKSHAN MARG, CHANDIGARH Transfer Application No. 10 of 2011 Date of institution : 13.7.2011 Date of decision : 22.11.2011 Sukhraj Kaur wife of Tehal Singh, son of Mangal Singh, r/o village Enna Khera, Tehsil Malout, District Muktsar.
...Appellant Versus Dr. Balkar Singh, M.S. (General Surgery) Ex. S.M.O. P.C.M.S, B.S. Hospital, Abohar Road, Near Millan Palace, Malout, Tehsil Malout, District Muktsar ...Respondent Transfer Application under section 17-A of the Consumer Protection Act, 1986 Before:-
Hon'ble Mr.Justice S.N.Aggarwal, President.
Sh. Baldev Singh Sekhon, Member. Present:-
For the applicant : Sh. I.S. Maan, Advocate For the respondents : Sh. Kulbir Sekhon, Advocate JUSTICE S.N. AGGARWAL, (PRESIDENT) Learned counsel for the applicant submits that as per his information, the lady member, Mrs. Meenakshi, District Consumer Forum, Muktsar is retired. Therefore this application may be dismissed as withdrawn. Further submits that he may be given liberty of filing the application again if she rejoins the District Consumer Forum, Muktsar.
Dismissed as withdrawn with liberty aforesaid.
(JUSTICE S.N. AGGARWAL) PRESIDENT (BALDEV SINGH SEKHON) MEMBER November 22, 2011.
Rupinder