Social Jurist vs Municipal Corporation Of Delhi
2002 Latest Caselaw 1223 Del

Citation : 2002 Latest Caselaw 1223 Del
Judgement Date : 2 August, 2002

Delhi High Court

Social Jurist vs Municipal Corporation Of Delhi on 2 August, 2002

Equivalent citations: 99 (2002) DLT 607

Bench: A D Singh, M Mudgal

ORDER

1. Learned Counsel for the MCD states that the dispensary shall be removed from the school premises on or before 31st January, 2003. Learned Counsel also states that building which was being used for dispensary shall handed over to the school after the same is vacated by MCD.

2. Mr. Grover also states that used syringes and other medical waste generated in the dispensary shall be disinfected and disposed of in a condition which does not affect the health of the students in particular and citizens in general and will not be thrown anywhere in the school premises. In view of the statement of learned Counsel for the MCD, there is no ground to keep the petition pending. Accordingly the petition is disposed of in terms of the statement of the learned Counsel for the respondent / MCD.

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