CHATURBHUJ GOYAL Vs. SHALBY HOSPITAL

JUDGEMENT

(1.) This first appeal has been filed, with delay of 13 days, under Sec. 19 of The Consumer Protection Act, 1986 in challenge to the Order dtd. 19/10/2022 passed in complaint no. 79 of 2018 by the State Consumer Disputes Redressal Commission, Madhya Pradesh.

(2.) A perusal of the record shows that the challenge is to an order of the State Commission vide which the complaint was dismissed for non-prosecution.

(3.) Heard the learned counsel for the appellant ('the complainant') as well as learned counsel for respondent. Perused the material on record, including the impugned Order dtd. 19/10/2022 of the State Commission and the memorandum of appeal as well as the application seeking condonation of delay.