Lokesh Mishra And Ors. vs Gnct Of Delhi
2020 Latest Caselaw 1947 Del

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*      IN THE HIGH COURT OF DELHI AT NEW DELHI
+      W.P.(C) 3416/2020
       LOKESH MISHRA AND ORS.                ..... Petitioners
                        Through: Mr. Ankit Kumar - petitioner
                        No.2 in person

                          versus
       GNCT OF DELHI                                     ..... Respondent
                                   Through: Mr. Rahul Mehra, Standing
                                   Counsel for GNCT of Delhi

       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.12120/2020 (exemption) Allowed, subject to just exceptions. W.P.(C) 3416/2020 Petitioner No.2 appearing in person, after canvassing some arguments, submitted that looking to the latest development of the fact that now the Hon'ble Lt. Governor of NCT of Delhi has already issued an order dated 8th 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, this writ petition is not pressed at this stage. Nonetheless, liberty may be

reserved with the petitioners, in case of any difficulty, to approach this Court.

Liberty as prayed for is granted and this petition is disposed of as not pressed at this stage.

CHIEF JUSTICE

PRATEEK JALAN, J

JUNE 09, 2020 ns