COMMAND HOSPITAL Vs. SACHIN SATISH CHANDRA DUBEY

JUDGEMENT

(1.) Heard learned counsel for the appellants and the respondent no. 1- complainant no. 1 in person, and perused the record.

(2.) The State Commission vide its impugned Order dated 17.11.2017 had not taken the written version of the opposite parties on record since the same had been filed beyond the statutory period of 30 days and extended period of 15 days thence (i.e. beyond total 45 days):

(3.) The instant appeal has been filed before this Commission with self-admitted delay of 408 days.