MANASI MISHRA Vs. AAYUSH HOSPITAL & MATERNITY HOME

JUDGEMENT

(1.) The instant Petition is a Transfer Application to transfer the Complaint from the State Commission, Chhattisgarh to the State Commission, Odisha.

(2.) Heard the learned Counsel on both the sides.

(3.) The learned Counsel for the Applicant submitted that the Applicant / Complainant is a lady, resident of Sambalpur (Odisha), filed Consumer Complaint No. 24/2019 before the State Commission, Raipur, Chhattisgarh, against the Opposite Parties for alleged medical negligence.