MAHATMA GANDHI MISSION HOSPITAL Vs. PARSHURAM LANGDE

JUDGEMENT

(1.) The present petition has been filed under Article 227 of the Constitution of India, challenging order dtd. 24/4/2024 in Revision Petition No. 590/2021 passed by Hon'ble National Consumer Disputes Redressal Commission (in short 'NCDRC').

(2.) The above matter was filed before NCDRC impugning order dtd. 16/3/2020 passed by the State Consumer Disputes Redressal Commission, Maharashtra in First Appeal No. 728/2017.

(3.) Since the entire cause of action pertaining to the present subject matter has arisen within the jurisdiction of Bombay High Court, in view of judgment dtd. 4/3/2024 passed by Hon'ble Supreme Court in Siddhartha S Mookerjee vs. Madhab Chand Mitter, Civil Appeal Nos. 3915-16/2024, the petitioner should rather approach the concerned jurisdictional High Court.