MRIDULA PURAKASTHA Vs. KALIKA SINGH

JUDGEMENT

(1.) Mr. Ganesh Shrivastava, learned Advocate, enters appearance on behalf of the opposite party No. 1 and files his Vakalatnama in Court today. Let it be kept on record.

(2.) Heard the submissions of the learned Advocate for the petitioner, Mr. S. N. Mukherjee appearing with the learned Advocate Mr. Sabyasachi Sen and the learned Advocate for the opposite party No. 1, Mr. Ganesh Shrivastava. Considered the materials on record.

(3.) By this revision under Article 227 of the Constitution of India, the petitioner, who is a doctor, challenged the Order No. 15, dated 14th December, 1995, passed by the President and a Member of the District Redressal Forum, North 24-Parganas, Barasat, in D.F.C. Case No. 90 of 1994, whereby the learned Forum allowed the petition of the petitioner in that proceeding for restoration by restoring the proceeding to its original file and number after the matter was contested by the opposite party therein.