(1.) Learned counsel for the revision petitioners (the hospital and the doctors) was heard. The material on record was perused.
(2.) On 25.03.2019, after hearing arguments of the learned counsel for the revision petitioners (the hospital and the doctors), and after perusing the material on record, we passed the following Order:
(3.) The dispute relates to amendment by the complainant in his complaint of alleged medical negligence filed by him before the District Forum.