NUTAN JAIN Vs. NIRMALA

JUDGEMENT

(1.) Mr. S. K. Sharma learned Counsel for the revisionist has been heard.

(2.) A complaint has been filed by Smt. Nirmala alleging medical deficiency on the part of the revisionist. The matter is still pending on merits before the District Forum.

(3.) An objection has been raised by the revisionist Dr. Nutan Jain that the complaint was barred by time. The impugned order deals with the aforesaid objection and for the reasons stated therein the District Forum has declined to uphold the objection. It is further held in the impugned order that if there was a delay the same is condoned and the matter shall be taken up on merits. There is no error in the order passed by District Forum. The revision fails and is dismissed.