SHYAMALI SIKDAR Vs. DR. ALOK KHAN AND ANR.

JUDGEMENT

(1.) Complainant, who is present in person, has given a letter stating that an opportunity may be given to her to submit an Application before the State Commission for making appropriate and necessary changes in her original Complaint for claim of compensation within the Pecuniary Jurisdiction of the State Commission.

(2.) Ms. Antima Bazaz, Advocate is present in the Commission today. She accepts notice on behalf of the Respondents in this case.

(3.) The State Commission in Misc. Application No. 415 of 2017 in Complaint No. 90 of 2013 has allowed the Application, consequently, dismissing the Complaint by observing as follows: