SANDHYA SRIVASTAVA Vs. NEELAM MISHRA

JUDGEMENT

(1.) This hearing has been done through hybrid mode (physical and virtual hearing).

(2.) This is an unfortunate case where the Petitioner has been forced to come to Court due to non-pronouncement of orders/judgment by the National Consumer Dispute Redressal Commission (hereinafter 'NCDRC').

(3.) The Petitioner has filed a complaint before the NCDRC alleging negligence by the doctors and hospital - Kanpur Medical Centre Private Ltd., Kanpur, UP (hereinafter, 'Hospital'), due to which severe burns were caused to her as a newly born infant. The complaint was filed before the NCDRC in April, 2006. It has been more than 15 years since the complaint is pending.