MRIDULA GHOSH 145, INDRA BISWAS ROAD, POLICE STATION Vs. APPOLLO GLENEGALES HOSPITAL AND OTHER 58, CANAL CIRCULAR ROAD, POLICE STATION

JUDGEMENT

(1.) Learned Counsel appearing for the Respondents have placed before us a letter dated 16.01.2017, purportedly signed by the Petitioner, namely, Smt. Mridula Ghosh, accepting the proposal made by the Respondent Hospital for ex-gratia payment of Rs. 5,00,000/- to her. She has also agreed to withdraw all her allegations of medical negligence against the treating doctor as well as the Hospital. Another letter dated 12.01.2017, bearing an endorsement by Counsel for the Petitioner, affirming the aforesaid proposal, has also been placed before us. The said communications are taken on record.

(2.) In view of the above, while taking on record the statement of the Petitioner that she withdraws all her allegations of medical negligence against the treating doctor as well as the Hospital, we dispose of the Revision Petition with a direction that on payment of the said amount to the Petitioner/Complainant, the Complaint filed by her, giving rise to the present Revision Petition, shall stand dismissed.

(3.) The Revision Petition stands disposed of in the above terms, with no order as to costs.