ALFRED BENDDICT Vs. MANIPAL HOSPITAL
LAWS(SC)-2014-8-77
SUPREME COURT OF INDIA
Decided on August 11,2014

Alfred Benddict Appellant
VERSUS
MANIPAL HOSPITAL Respondents

JUDGEMENT

- (1.) We have heard Learned Counsel for the parties. Delay condoned.
(2.) Leave granted.
(3.) These two appeals since filed against the common impugned order passed by the National Consumer Disputes Redressal Commission, New Delhi (in short, "the National Commission"), we took up these appeals together.;


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