LAWS(NCD)-2026-3-5

AMIT MEHTA Vs. INDRAPRASTHA APOLLO HOSPITAL

Decided On March 13, 2026
Amit Mehta Appellant
V/S
INDRAPRASTHA APOLLO HOSPITAL Respondents

JUDGEMENT

(1.) Heard Ms. Priyanka Gupta, learned Counsel for the Revisionists.

(2.) This compilation has been placed as Diary Number by the office as to whether the Revision would be maintainable or an Appeal in terms of the nature of the order which has been challenged.

(3.) This is a peculiar challenge raised inasmuch as the Deputy Registrar of the State Commission while processing the matter on the administrative side has passed an order dtd. 16/1/2026 which is extracted herein under: