ALOK KUMAR Vs. DEVLAL

JUDGEMENT

(1.) IN this revision petition being filed against the order passed by Madhya Pradesh State Consumer Disputes, Redressal Commission, Bhopal (hereinafter State Commission) in Appeal Number 1925/2009.

(2.) THE Forum has also taken into account that during investigations injection syringe and other allopathic medicines were seized from the possession of the doctor. The list shows that he was in possession of 17 different allopathic medicines for which he had offered no account. A mark of injection was also found in the postmortem examination.

(3.) AGGRIEVED by this order the OP filed an Appeal No. 1925/2009 before State Commission.