SARVESH KUMAR SINGH Vs. KAILASH HEALTHCARE HOSPITALS

JUDGEMENT

(1.) The question before us is whether or not the complaint falls within the territorial jurisdiction of the State Commission at Delhi.

(2.) On 13.05.2019, after hearing learned counsel for both sides, and after perusing the material on record, and after the due consideration, we recorded the sum and substance of our considered view in the daily Order:

(3.) We are giving our reasoned decision hereinafter.