MAX SUPER SPECIALITY HOSPITAL Vs. SYED ZAKIR

JUDGEMENT

(1.) This petition has been filed under sec. 58(1)(b) of the Act 2019 in challenge to the Order dtd. 21/9/2021 of the State Commission in appeal no. 560 of 2021 arising out of the Order dtd. 7/7/2021 of the District Commission in complaint no. 173 of 2020.

(2.) Vide Order dtd. 14/2/2022 the matter was heard and reserved by a coordinate bench. Vide Order dtd. 16/2/2022 one Hon'ble Member of the coordinate bench recused himself. Vide Hon'ble President's kind minute dtd. 21/2/2022, passed on the administrative side, the matter was listed before this bench.

(3.) We have heard the learned counsel for the petitioner hospital (the opposite party no. 1 before the District Commission) and have perused the material on record.