RAMESH KUMAR PANDEY Vs. SAHARA HOSPITAL

JUDGEMENT

(1.) LEARNED counsel for the petitioners present. He wants to withdraw this revision petition at this stage. As prayed by him, U.P. State Commission is directed to expedite the case and decide the case within six months from today.

(2.) THE revision petition is disposed of, as withdrawn.

(3.) COPIES of this order be sent to learned counsel for the parties and the State Commission immediately through FAX.