RELIGARE HEALTH INSURANCE CO. LTD. Vs. RAJINDER SINGH

JUDGEMENT

(1.) This appeal has been filed under sec. 19 of the Act 1986 in challenge to the Order dtd. 9/9/2019 of the State Commission in complaint no. 496 of 2019.

(2.) We have heard the learned counsel. We have also perused the record, including inter alia the State Commission's impugned Order dtd. 9/9/2019 and the memorandum of appeal.

(3.) The appeal has been filed against an interlocutory order of the State Commission vide which it has essentially forfeited the right of the appellants herein, i.e. the opposite parties before the State Commission, to file their written version. The said Order is reproduced below for reference: