PHILIPS INDIA LIMITED Vs. DR. RANI B CHITTOOR

JUDGEMENT

(1.) Aggrieved by Ext.P4 order passed in I.A No.47/2023 in C.C No.313/2020 by the District Consumer Disputes Redressal Commission, Malappuram (in short 'Commission'), the opposite parties 1,3,4 and 9 in the complaint have filed the original petition. The respondents are the complainant and the opposite parties 2,5,6,7 and 8 in the complaint.

(2.) The relevant facts leading to Ext.P4 order are:

(3.) Heard; Sri.Rajit, the learned counsel appearing for the petitioners, on admission.