Sapna Katoch vs Union Of India And Anr
2020 Latest Caselaw 1946 Del

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*      IN THE HIGH COURT OF DELHI AT NEW DELHI

+      W.P.(C) 3414/2020
       SAPNA KATOCH                                          ..... Petitioner
                                     Through:   Mr. Sanjeev R. Singh, Adv.
                       versus

       UNION OF INDIA AND ANR.                   ..... Respondents
                         Through: Mrs. Maninder Acharya, ASG
                         with Mr.Anurag Ahluwalia, CGSC with
                         Mr.Abhigyan Siddhant & Mr. Viplav
                         Acharya, Advs. for R-1
                         Mr. Rahul Mehra, Standing Counsel for r-2

       CORAM:
       HON'BLE THE CHIEF JUSTICE
       HON'BLE MR. JUSTICE PRATEEK JALAN
                                ORDER

% 09.06.2020 Proceedings of the matter have been conducted through video conferencing.

CM APPL.12117/2020 (exemption) Allowed, subject to just exceptions. W.P.(C) 3414/2020 & CM APPL.12116/2020 (Stay) Learned counsel appearing for the petitioner submitted that the grievances ventilated in this writ petition have been brought to an end in light of the latest development of the fact that now the Hon'ble Lt. Governor of NCT of Delhi has already issued an order dated 8 th June, 2020 thereby directing all departments and authorities concerned of NCT of Delhi to ensure that monitoring/treatment is not denied to any patient on the ground

of not being a resident of NCT of Delhi, and therefore this writ petition is not pressed at this stage.

In view of this limited submission, this writ petition is disposed of as not pressed at this stage. The application also stands disposed of.

CHIEF JUSTICE

PRATEEK JALAN, J JUNE 09, 2020 ns