MAYA SHARMA Vs. RAJ HOSPITAL

JUDGEMENT

(1.) The present Revision Petition (RP) has been filed by the Petitioner(s) against Respondent(s) as detailed above, under Sec. 21(b) of Consumer Protection Act 1986, against the order dtd. 22/5/2018 of the State Consumer Disputes Redressal Commission, Jharkhand, Ranchi, (hereinafter referred to as the 'State Commission'), in First Appeal (FA) No. 82/2017 in which order dtd. 28/11/2016 of District Consumer Disputes Redressal Forum, Ranchi (hereinafter referred to as District Forum) in Consumer Complaint (CC) no185/2003 was challenged, inter alia praying to set aside the order passed by the State Commission.

(2.) While the Revision Petitioner(s) (hereinafter also referred to as complainants) were Respondents and the Respondent(s) (hereinafter also referred to as OPs) were Appellants in the said FA/82/2017 before the State Commission, the Revision Petitioner(s) were complainants and Respondent(s) were OPs before the District Forum in the CC no.185/2003

(3.) Notice was issued to the Respondent(s). Parties filed Written Arguments/Synopsis on 13/3/2020 (Respondents/OPs) and 19/10/2020 (Petitioners/complainants) respectively.