PARAS HOSPITAL Vs. RISHI KUMAR JAIN

JUDGEMENT

(1.) The present Revision Petition has been filed under Sec. '""58(1)(b) of the Consumer Protection Act, 2019 (the 'Act') against impugned order dtd. 17/3/2023, passed by the State Consumer Disputes Redressal Commission, Haryana ("State Commission') in First Appeal No. 1508/2017. In this, the Petitioner/ OP-1 appeal was dismissed, thereby affirming the Order dtd. 24/10/2017 of the District Consumer Disputes Redressal, Gurgaon ("District Forum') in CC No.238 of 2013, wherein the Complaint filed by the Complainant (Respondent No. 1 herein) was allowed.

(2.) There was 54 days delay in filing the Revision Petition. For the reason stated in IA being No. 12839 of 2013, the same is condoned.

(3.) For convenience, the parties in the present matter are denoted as per their positions in the Consumer Complaint before the District Forum. Rishi Kumar Jain is the Complainant (Respondent No.1 herein). Paras Hospitals is OP-1 (Petitioner herein), Dr. Sanjeev Chaudhary MD (Medicine) is OP-2 (Respondent No.2 herein); Dr. M.K. Singh - Consultant Internal Medicine is OP-3 (Respondent No. 3 herein); St. Jude Medical, Cardiac Rhythm, Management Division Ltd. is OP-4 (Respondent No. 4 herein); and M/s. United India Insurance Company Ltd. is OP-5 (Respondent No. 5) in the matter.