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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
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