Citation Codes Equivalent Citations citation codes Case Number MA/245/2012 Advocates M/S. TOTTEMJA INDIA LAW ASSOCIATES M/S. BHASIN & CO. MR. SANJAY GHOSH & MR. P. CHAUDHARY See more information ... Smart Summary Please sign up to generate summary. JUDGMENT ORIGINAL PDF To access the original judgment, please Sign In or Subscribe. DR. KUNAL SAHA v. DR. SUKUMAR MUKERJEE & ORS. NATIONAL CONSUMER DISPUTES REDRESSAL COMMISSION NEW DELHI MISCELLANEOUS APPLICATION NO. 245 OF 2012 IN OP/240/1999 1. DR. KUNAL SAHA ...........Appellants(s) Versus 1. DR. SUKUMAR MUKERJEE & ORS. ...........Respondent(s) BEFORE: HON'BLE MR. JUSTICE R. C. JAIN, PRESIDING MEMBER HON'BLE MR. S. K. NAIK, MEMBER For the Appellant : Mr. Krishnamani, Sr. Advocate Mr. T.V. George, Advocate Mr. Dushyant Kumar, Advocate Mr. Maurya Sarkar, Advocate Mr. V.M. Srivastava, Advocate For the Respondent : Mr. Sanjoy Kr. Ghosh, Advocate Ms. Rupal S. Ghosh, Advocate for O.P. No. 1 and 2 Mr. Aseem Mehrotra, Advocate for O.P.3 Dated : 13 Apr 2012 ORDER Mr. Mehrotra, counsel appearing for opposite party No.3/AMRI Hospital states that a sum of Rs. 15,00,000/- (Rupees fifteen lacs) stands already deposited in this Commission and the balance amount under the order of this Commission dated 21stOctober, 2011 shall be paid by the said opposite party within four weeks. Mr. Sanjoy Ghosh, counsel appearing for opposite party No. 1 and 2 states that he is prepared to deposit a sum of Rs. 4,00,000/- (Rupees four lacs) each on behalf of the opposite party No. 1 and 2 immediately but states that the balance amount payable by these opposite parties shall be deposited within four weeks. List the matter on 15.05.2012 for which the notice shall also be issued to opposite party No. 4/Dr. Balram Prasad. The compliance shall be reported by the date fixed. 1 ......................J R. C. JAIN PRESIDING MEMBER ...................... S. K. NAIK MEMBER 2