KAILASH MALHOTRA Vs. CENTRE FOR SIGHT HOSPITAL

JUDGEMENT

(1.) This revision petition under Section 21 of the Consumer Protection Act, 1986 , (for short 'Act') has been filed against order dated 28.1.2011, passed by State Consumer Disputes Redressal Commission, Delhi (for short 'State Commission').

(2.) Petitioner herein, has filed a complaint for gross medical negligence on the part of the respondents before the State Commission. During pendency of the complaint, respondent Nos.1 and 2 filed an application for calling for the expert opinion.

(3.) Vide impugned order, State Commission allowed that application. It is against this order, petitioner has come in revision before us.