Sabyasachi Bhattacharyya,J. - (1.) The first petitioner is a nursing home and a company registered under the Companies Act, 1956, represented by its director and shareholder, the second petitioner.
(2.) The present revisional application has been moved against an order bearing Order No. 2 dated February 24, 2021 passed by the West Bengal Clinical Establishments Regulatory Commission (opposite party no. 2) in Case Reference no. Kol/2019/000681. By the said order, respondent no. 2 imposed a compensation of Rs. 1 lakh against the petitioner no. 1.
(3.) The complaint before the Commission arose out of the unfortunate of a patient demise who had visited the petitioner no. 1-nursing home for Maxio-Facial Cosmetic Surgery. After having been administered anaesthesia, the patient allegedly had a seizure and was transferred to some other clinical establishment where the patient passed away after about three days of treatment.;