Sumit Agarwal vs Government Of Nct Of Delhi (Health ...
2020 Latest Caselaw 1948 Del

$~10.
*       IN THE HIGH COURT OF DELHI AT NEW DELHI
+       W.P.(C) 3417/2020 & CM APPLs.12123-12124/2020
        SUMIT AGARWAL                                       ..... Petitioner
                                  Through: Mr. T. Sundar Ramanathan,
                                  Mr. Abir Roy, Ms. Prerana De, Mr. Ishaan
                                  Chakrabarti & Mr. Lzafeer Afmed, Advs.

                         versus

        GOVERNMENT OF NCT OF DELHI             ..... Respondent
        (HEALTH AND FAMILY
        WELFARE DEPARTMENT)
                         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.

Learned counsel appearing for the petitioner submitted that the grievances ventilated in this writ petition have been brought to an end in light of 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.

CHIEF JUSTICE

PRATEEK JALAN, J

JUNE 09, 2020/ns