Citation : 2015 Latest Caselaw 3968 Del
Judgement Date : 18 May, 2015
$~36
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 4818/2015
JAGDISH PRASAD ..... Petitioner
Through: Mr. Naushad Alam, Advocate
versus
DELHI MEDICAL COUNCIL & ORS ..... Respondents
Through: Mr. Praveen Khattar, Advocate for R-1
Mr. T. Singhdev and Mr. Manan Khera, Advocates
for R-4
CORAM:
HON'BLE MR. JUSTICE RAJIV SHAKDHER
ORDER
% 18.05.2015
CM No.8710/2015 (Exemption)
1. Allowed subject to just exceptions.
W.P.(C) 4818/2015
2. The only grievance of the petitioner is that he had lodged a complaint vis-a-vis respondent no.2 i.e., Dr. Naresh Gupta. The allegation is that the death of the petitioner's wife took place on 07.05.2013 in Lok Nayak Hospital i.e., respondent no.3 on account of negligence of the said doctor.
2.1 It is the case of the petitioner that he had lodged a complaint in respect of the above with respondent no.1, on 12.08.2013. 2.2 I am informed that a complaint was also lodged with W.P.(C) 4818/2015 page 1 of 2 respondent no.4, which remitted the matter to respondent no.1 with a direction that the same be disposed of within six months. 2.3 It is the petitioner's case that even though nearly more than six months have passed, there has been no resolution qua the complaint filed by him.
3. A perusal of the writ petition shows that on 10.03.2015, the disciplinary committee of respondent no.1 held a hearing. In this hearing, it appears that respondent no.2 and 3 did not participate.
4. In these circumstances, the writ petition is disposed of with a direction to respondent no.1 to adjudicate upon the complaint as expeditiously as possible though not later than twelve weeks from today.
RAJIV SHAKDHER, J
MAY 18, 2015
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W.P.(C) 4818/2015 page 2 of 2
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