P NARASAIAH & ANR Vs. SANJEEVANI EMERGENCY HOSPITAL

JUDGEMENT

(1.) Counsel for the Appellants present. Arguments heard. The impugned order runs as follows:-

(2.) This clearly shows negligence on the part of the appellants before the State Commission, as many as for seven dates. The case is already delayed by four years. Counsel for the Appellants yet wants a date for production of documents. The intention of the counsel is to delay the case unnecessarily.

(3.) In the interest of justice, we hereby set aside the order passed by the State Commission and direct the appellants to appear before the State Commission on 10.03.2016, subject to payment of Rs.15,000/- as costs, which will be deposited with the Consumer Legal Aid Account of this Commisson before 10.03.2016.