- (1.) Delay condoned.
(2.) The appellant has filed a complaint, complaining of medical negligence on the part of the respondents before the National Consumer Disputes Redressal Commission "NCDRC". At the interim stage, the appellant sought a direction for the constitution of a medical board by the All India Institute of Medical Sciences to report on the treatment afforded to the deceased, on the basis of the records of the case.
(3.) The NCDRC rejected the application, though with the observation that it would be open to the appellant to produce his own evidence in support of the complaint.;