The National Commission vide Judgment and Order dated impugned Judgment allowed the consumercomplaint and held the Appellant No Hospital andAppellant Nos to Doctors guilty of medical negligence since they failed ... to carry out the mandatory check up ofRetinopathy of Prematurity ROP on Respondent No -Master Rishabh who was a pre-term baby which led to histotal blindness In so far as Respondent No - Dr RamaSharma the Gynaecologist is concerned who had deliveredthe baby she was exonerated by the National Commission and has not been pressed before this Court

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