Kunal Madan vs Govt. Of National Capital Of Delhi
2020 Latest Caselaw 1950 Del

$~11.

*       IN THE HIGH COURT OF DELHI AT NEW DELHI

+       W.P.(C) 3418/2020 & CM APPL.12125/2020 (exemption)
        KUNAL MADAN                                         ..... Petitioner
                                   Through:    Mr. Manu Bakshi, Adv.
                     versus

        GOVT. OF NATIONAL CAPITAL OF DELHI ..... Respondent
                          Through: Mr. Satyakam, ASC 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 looking to the latest development of the fact that now the Hon'ble Lt. Governor of NCT of Delhi has already issued order dated 8th June, 2020 containing the direction regarding carrying out tests for asymptomatic patients, this writ petition is not pressed at this stage. The said order dated 8th June, 2020, has also been implemented by the order of the same date issued by the Principal Secretary (Health & FW), GNCTD.

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