Delhi High Court
Satula Devi vs Govt. Of Nct Of Delhi And Ors. on 8 September, 2021
Signature Not Verified
Digitally Signed By:DINESH
SINGH NAYAL
Signing Date:08.09.2021
23:06:29
$~Mentioning
* IN THE HIGH COURT OF DELHI AT NEW DELHI
Date of Decision: 8th September, 2021
+ W.P.(C) 1271/2020 & CM APPLs. 4396/2020, 7762/2020,
23213/2020, 21096/2021, 24330/2021, 24951/2021
SATULA DEVI ..... Petitioner
Through: Mr. Vikas Singh, Sr. Advocate with
Mr. Varun Singh, Ms. Deepeika
Kalia, Mr. Kapish Seth, Mr.
Mrityunjay Singh, Ms. Alankriti
Dwivedi and Ms. Samruddhi
Bendbhar, Advocates.
versus
GOVT. OF NCT OF DELHI AND ORS. ..... Respondents
Through: Mr. Anupam Srivastava, ASC for
GNCTD with Mr. Vasuh Misra,
Advocate.
Mr. K.K. Rai, Sr. Advocate with Mr.
Anshul Rai, Mr. S.K. Pandey, Mr.
Chandrashekhar AC, Mr. Awanish
Kumar & Ms. Sreoshi Chatterjee,
Advocates for R-3.
Mr. Mahesh Jethmalani, Sr. Advocate
with Mr. Ravi Sharma, Ms. Gunjan
Mangla, Ms. Madhulika Rai Sharma
& Mr. Anjani Kumar Rai, Advocates
for R-4.
Dr. Abhishek Manu Singhvi, Sr
Advocate with Mr. B. Shravanth
Shanker and Ms. Monalisa Kosaria,
Advocates for R-5.
Mr. D. Abhinav Rao, Advocate for
R6/Applicant - Mr. Umesh Sharma.
CORAM:
JUSTICE PRATHIBA M. SINGH
Prathiba M. Singh, J.(Oral)
1. This hearing has been done through hybrid mode.
W.P.(C) 1271/2020 Page 1 of 17
Signature Not Verified
Digitally Signed By:DINESH
SINGH NAYAL
Signing Date:08.09.2021
23:06:29
2. This matter has been mentioned today at 10.30.am, by the ld. Senior
Counsels who have informed the Court that the DMP has been admitted to
Apollo Hospital yesterday evening and his physical condition has
deteriorated. When asked as to who the treating doctor of the DMP in
Apollo Hospital is, the Court is informed that the DMP is under the care of
Dr. Sandeep Guleria. The matter was then listed for 2.30 pm.
3. The Court thereafter interacted with Dr. Sandeep Guleria to enquire
about the medical condition of the DMP. The court was informed that the
DMP's condition last night was quite serious. His oxygen levels were low
and he is currently in ICU, but stable. His condition may improve by
tomorrow was the doctor's assessment.
Medical condition of the DMP
4. The present petition is being heard by this Court since February 2021.
Directions have been issued in the matter from time to time by the Court.
The Court has also interacted with the DMP on 2nd June, 2021 through
video-conferencing in the presence of the Court Commissioner - Ms. Pinki,
Former District Judge.
5. As recorded in order dated 2nd June, 2021, the DMP was unable to
respond to any of the questions put by the Court. The observations of the
Court on the said date are set out below:
"3. Through the video conference link which was
generated by the Court Master, the Court has
attempted to interact with the DMP. However, the
DMP is unable to respond to any of the questions
which have been put by the Court. When asked as to
with whom he is living, the response of the DMP was
that he is living with Bhagwan and he is unable to
answer any questions relating to his daily routine. On
W.P.(C) 1271/2020 Page 2 of 17
Signature Not Verified
Digitally Signed By:DINESH
SINGH NAYAL
Signing Date:08.09.2021
23:06:29
being queried as to how many children he has, he
initially said 6 and then 5. He is also unable to state as
to whether his children are sons or daughters or name
them. When asked as to who is his wife, he said that he
has one wife and her name was initially stated to be
`Pani' and thereafter he said `Madam'.
4. Mrs. Uma Devi also joined the hearing online in the
presence of the Court Commissioner. She was initially
asked about the daily routine of the DMP. She is fully
aware of the daily routine including the medicines
being administered to him on a daily basis. She has
informed the Court about the DMP's daily routine. She
states that the first time she noticed a change in the
behaviour of the DMP was in May, 2018 when he was
admitted in AIIMS. At that time, though he was broadly
okay, he used to repeat his sentences. He is 81 plus and
Dr. Kameshwar Prasad, Neurologist, AIIMS, was
consulted at that time. Since then, there has been a
change in behaviour. However, in December, 2020, he
suffered an asthmatic attack and was again admitted in
AIIMS. Subsequently, he was admitted to Apollo
Hospital, developed pain on the right side and an
angiography was conducted which revealed some
blockages in the heart. Open-heart surgery was
performed by Dr. Nanda. According to Mrs. Uma Devi,
the DMP's physical and mental condition improved
substantially after the open-heart surgery and he
started walking also. In July, 2020, however he
contracted Covid and after his treatment of Covid, he
seems to have lost a substantial part of his memory. In
October, 2020 he again suffered an asthmatic attack.
In February, 2021, his oxygen levels were dropping
and he was accordingly admitted to Apollo hospital
and after various tests were conducted, he was
discharged. The medicines to be given to him were also
confirmed by the doctors. Currently, he is comfortably
staying at home."
W.P.(C) 1271/2020 Page 3 of 17
Signature Not Verified
Digitally Signed By:DINESH
SINGH NAYAL
Signing Date:08.09.2021
23:06:29
The court had, on 2nd June 2021 also issued directions permitting Mrs.
Satula Devi to visit the DMP in his residence and the LC was permitted to
be present during the said visit and submit a report.
6. The Court Commissioner, appointed vide order dated 28th May, 2021 ,
to ascertain the actual condition of the DMP, keeping in mind his age and
the health reports, visited the DMP's residence on 3rd June 2021 and
thereafter from time to time, as directed by the court. The LC has submitted
her reports.
7. A Medical Board was also constituted vide order dated 4th June, 2021,
consisting of the following doctors from AIIMS, to evaluate the physical
and mental condition of the DMP:
"i. Dr. M.V.Padma, Professor & HOD, Neurology, Chief -
Neuroscience Centre, AIIMS, New Delhi. Email:
[email protected] (9810819167);
ii. Dr. Achal Srivastava, Professor Department of Neurology,
AIIMS, New Delhi. Email: [email protected]
(9811178784)
iii. Dr. Nitish Naik, Professor, Department of Cardiology,
AIIMS, New Delhi. Email: [email protected]
(9810416170)"
The relevant portion of the order reads:
"11. In so far as the medical review/evaluation of the DMP is
concerned, it is noted that the DMP is currently staying at his
residence No. 4, Safdarjung Lane, New Delhi, with Ms. Uma
Devi and Ms. Kanchana Rai along with the staff. A complete
list of the medicines which are being currently administered to
the DMP have been submitted to the Court which the Court is
yet to peruse. The last independent medical evaluation of the
DMP by a medical board was in 2019, as directed by the Ld.
W.P.(C) 1271/2020 Page 4 of 17
Signature Not Verified
Digitally Signed By:DINESH
SINGH NAYAL
Signing Date:08.09.2021
23:06:29
Division Bench in was in the Habeas Corpus petition being
W.P. (Crl.) No. 2255/2019. It has been approximately two years
since the said medical evaluation was conducted. Thereafter, as
was recorded on the last date, the DMP has undergone an open
heart surgery and has also suffered from Covid-19. The Court
also has attempted to interact with him virtually, but he has
hardly been coherent during the said interaction. Thus, this
Court is of the opinion that an independent medical assessment
is required to which Dr. Singhvi submits that the DMP is
willing for a voluntary medical assessment/review by a medical
board.
12. Accordingly, a Medical Board is constituted with the
following members:
i. Dr. M.V.Padma, Professor & HOD, Neurology,
Chief - Neuroscience Centre, AIIMS, New Delhi. Email:
[email protected] (9810819167);
ii. Dr. Achal Srivastava, Professor Department of
Neurology, AIIMS, New Delhi. Email:
[email protected] (9811178784)
iii. Dr. Nitish Naik, Professor, Department of
Cardiology, AIIMS, New Delhi. Email:
[email protected] (9810416170)
The mandate of the Board, would be to conduct an overall
assessment/review of the physical and the mental condition of
the DMP. The Board would also make an assessment of all the
medicines that are being currently administered to the DMP.
The Board, may also request for all the past medical records of
the DMP, which it may deem appropriate. Ms. Uma Devi and
Ms. Kanchana Rai shall cooperate with the Board for enabling
the evaluation and assessment. The board shall file a
comprehensive report including their recommendations, by 5th
July 2021. The report may be emailed to the Court Master at
[email protected]"
8. Owing to the financial status and the standing of the DMP as also the
fact that Ms. Satula Devi was living away from the DMP, this Court had
directed payment for a sum of Rs.25,00,000/- per month from the DMP's
W.P.(C) 1271/2020 Page 5 of 17
Signature Not Verified
Digitally Signed By:DINESH
SINGH NAYAL
Signing Date:08.09.2021
23:06:29
account to Ms. Satula Devi. The Court, thereafter, interacted with the
Medical Board through the virtual platform on 23rd July, 2021. The
members of the Board explained the mental and physical condition of the
DMP as under:
"3. The medical board consisting of Dr. M.V. Padma
Professor and HOD Neurology & Chief
Neurosciences Centre, Dr. Achal Srivastava
Professor of Neurology and Dr. Nitish Naik
Professor of Cardiology have joined the video
conferencing proceedings today through a separate
link. The Court has interacted with the doctors.
4. Dr. M.V. Padma explained the nature of fronto-
temporal dementia to the Court and as per her, this
condition is worse than a condition of Alzheimer's
and would become worse over time. She stated that in
2019 when the DMP was admitted in the AIIMS, as
per the history recorded therein, the changes were
noticed in DMP's behavior since 2017 i.e., two years
before he was admitted to AIIMS. He presently
requires assistance in most activities including
visiting the bathroom, etc. At that time, when the
DMP was admitted in AIIMS, the MRI of the brain
and the PET-SCAN of the brain was also conducted.
According to her, the DMP is incapable of taking any
major decisions and this was the position even in
2019. According to her, the same was recorded in the
discharge summary when the DMP was discharged
from AIIMS.
5. Dr. Achal Srivastava who is a Professor of
Neurology at AIIMS, informed the Court that he had
examined the DMP even in 2019. At that time, in
2019 the DMP was capable of taking smaller
decisions such as visiting bathroom etc, however,
according to him even then, the DMP was incapable
W.P.(C) 1271/2020 Page 6 of 17
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Digitally Signed By:DINESH
SINGH NAYAL
Signing Date:08.09.2021
23:06:29
of taking any major decisions. He also states that in
comparison with the condition of the DMP in 2019,
the DMP's condition has further deteriorated and he
requires support for even all the basic activities much
more than what it was in 2019.
6. Dr. Nitin Naik who is Professor of cardiology has
stated that the DMP had a history of chest pain and
in March, 2020 he had undergone angiography. He is
currently being given medical treatment in respect of
his heart problem which is satisfactory."
This Court has been hearing the present matter finally since February, 2021
and on various occasions submissions have been made in respect of the
medical condition of the DMP. The concern expressed at that stage by the
ld. Senior Counsels for the parties was not to release the medical reports of
the DMP as the same may have an impact on the DMP's stature and
standing as a Member of Parliament. On 12th August, 2021, certain
applications were filed, which were considered by the Court. Copies of the
medical reports have also been released to all the parties concerned.
Proceedings in this petition:
9. The Sr. Counsels for the Petitioners and the supporting Respondents -
i.e., Mr. Vikas Singh, Mr. K.K. Rai and Mr. Mahesh Jethmalani, have
concluded their opening submissions. On behalf of the Respondents and the
intervenor senior counsels - Mr. Gopal Subramaniam and Mr. Sandeep
Sethi, have already made detailed submissions. On behalf of Respondent
No.5, submissions commenced on 9th August, 2021 and are yet to conclude,
owing to various reasons. Since February 2021, submissions by ld. Sr.
Counsels are continuing and yet to conclude.
10. The Court has been informed that the orders passed by this Court have
W.P.(C) 1271/2020 Page 7 of 17
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Digitally Signed By:DINESH
SINGH NAYAL
Signing Date:08.09.2021
23:06:29
been challenged by way of five appeals and the same are pending. Recently
the court was informed that an SLP has been filed in this matter being SLP
(Civil) Diary No(s). 18022/2021 titled Uma Devi v. Satula Devi & Ors.,
which has been dismissed by the Supreme Court vide order dated 1st
September, 2021. The order reads as under:
"Heard ld. senior counsel/learned counsel for the parties at
great length.
We are not inclined to interfere with the impugned
order(s). The Special Leave Petitions are, accordingly,
dismissed.
Pending applications also stand disposed of."
11. The matter was listed for arguments yesterday i.e., 7th September
2021, however, an adjournment was sought on behalf of Dr. A.M. Singhvi,
ld. Senior Counsel for Respondent No.5. Accordingly, the case was
adjourned for hearing on 10th September, 2021. In the meantime, the DMP
has been hospitalized, which has been brought to the notice of this Court
only this morning.
Moveable and immoveable assets of the DMP
12. The DMP is the owner of substantial assets, both movable and
immovable. There are various bank accounts which have balances running
into crores of rupees. Currently, Respondent No.5 - Ms. Uma Devi is stated
to be the joint account holder in the bank accounts since November 2019.
13. The issue of the management of the DMP's assets was considered by
this Court on 4th June, 2021. Considering the submissions made on behalf of
Ms. Uma Devi and Ms. Kanchana Rai, status quo was directed in respect of
all movable and immovable assets. The relevant paragraphs of the order are
set out herein below:
W.P.(C) 1271/2020 Page 8 of 17
Signature Not Verified
Digitally Signed By:DINESH
SINGH NAYAL
Signing Date:08.09.2021
23:06:29
"6. There are two accounts of the DMP, having
substantial amounts, in which Ms. Uma Devi is stated
to be a joint account holder and a co-signatory. On a
query from the Court as to since when Mrs. Uma Devi
is a joint account holder Mr. Abhinav Rao, ld. counsel
has fairly submitted to the Court that she has been a
joint account holder since November 2019. The Court
notes that by November 2019, the DMP had already
been detected with `fronto- temporal dementia', in writ
proceedings before the Ld. Division Bench of this
Court being W.P.(CRL) 2255/2019 R.S. v. State & Ors
as noted in the judgment dated 20th September, 2019.
7. In this background, since the DMP's assets
(movable and immovable) are substantial and run into
thousands of crores, without listing out the same, it is
deemed appropriate to accept the voluntary statement
made by Ms. Kanchana Rai and Ms. Uma Devi in reply
to the application being CM 4396/2020 where it is
stated as under:
"That, in view of the fact that the answering
Respondent and the Respondent No.5 have
voluntarily offered to maintain status-quo till the
disposal of the present writ petition, the present
Application seeking maintaining of status-quo of
DMPs property has become infructuous."
Thus, it is directed that status quo shall be maintained
in respect of all moveable and immoveable assets of
the DMP by both Mrs. Uma Devi and Ms. Kanchana
Rai/her family.
...
17. In so far as the DMP's bank accounts are
concerned, the current position is that he is suffering
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Digitally Signed By:DINESH
SINGH NAYAL
Signing Date:08.09.2021
23:06:29
from dementia and is unable to operate his own bank
accounts. From the submissions made, it appears that
Ms. Uma Devi and the Secretary of the DMP are
operating his accounts or spending therefrom.
Accordingly, the status quo, as volunteered above,
shall apply to all the bank accounts of the DMP. If any
amounts are withdrawn, spent or transferred from the
accounts of the DMP for living needs and other
expenses, a statement of such amounts and expenses
incurred every month along with the bank statements
of the bank accounts of the DMP shall be filed, for the
perusal of the Court in a sealed cover. "
14. In terms of the above order, some bank statements have been placed
on record by Respondent No.5 - Ms. Uma Devi in respect of some of the
accounts in the following banks:
i. State Bank of India, Vasant Vihar branch,
ii. State Bank of India, Juhu, Vile Parle Scheme Branch, Mumbai
iii. Syndicate Bank
Some details of fixed deposits, term deposits, immovable properties
and shareholdings of the DMP have also been placed in a sealed cover. The
bank statements for the period 1st July 2021 to 30th July 2021 reveal that
there are substantial amounts lying in the said accounts and there is
continuous in-flow of amounts to the DMP. This court is not aware of the
details of the parties making the deposits or the withdrawals.
15. Apart from the amounts lying in the bank accounts and in deposits
which are more than Rs. 3000 crores, the DMP is the owner of
various immoveable properties which have been leased to the
companies in which the DMP is a substantial shareholder viz., -
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Digitally Signed By:DINESH
SINGH NAYAL
Signing Date:08.09.2021
23:06:29
i. Aristo Pharmaceuticals Pvt Ltd
ii. Mapra Laboratories Pvt Ltd
16. The DMP also has substantial shareholding in the following
companies:-
i. Aristo Pharmaceuticals Pvt Ltd
ii. Mapra Laboratories Pvt Ltd
iii. Aristo Laboratories Pvt ltd
iv. Nobel Enkem Pvt Ltd
The complete details of the bank accounts, exact amounts, details of number
of shares are all not being set out in this order so as not to prejudice the
parties and the assets of the DMP in any manner. The above facts however
leave no doubt that the assets of the DMP are substantial in nature and run
into thousands of crores.
Urgent directions owing to the DMP's medical condition:
17. Since the passing of the order dated 20th September 2019, when the
diagnosis of the DMP's condition as being Fronto-temporal Dementia was
made under orders of the ld. Division Bench in W.P.(Crl.) 2255/2019 titled
R.S. v. State & Ors., the condition of the DMP has considerably
deteriorated. It is clear to the Court that the DMP is not able to take any
decision in respect of either his medical treatment or in respect of his
movable and immovable assets. The physical and mental condition of the
DMP has been evaluated by the Court on the basis of the following factors:-
1) Diagnosis of Fronto-temporal Dementia since 2019 and some
memory loss since 2018 as per the statement of Ms. Uma Devi as
recorded in order dated 2nd June 2021;
2) Heart ailments prior thereto and even thereafter;
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Digitally Signed By:DINESH
SINGH NAYAL
Signing Date:08.09.2021
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3) Other age related ailments;
4) Evaluation by the three-member Medical Board appointed by this
Court vide order dated 4th June, 2021;
5) Interactions with the DMP through video-conferencing;
6) Reports of the Court Commissioner from time to time about the
physical condition of the DMP and his everyday movements at the
residence, including the support which he is currently being given
by nursing assistants;
7) Hospitalisation of the DMP from time to time.
18. On the basis of all the above factors, this Court is convinced that the
DMP is no longer in the physical or mental condition to take decisions either
in respect of his own medical treatment or in respect of his movable and
immovable assets.
19. Mrs. Satula Devi, the two sons Mr. Ranjeet Sharma and Mr. Rajeev
Sharma along with their families constitute one faction. Ms. Uma Devi, Ms.
Kanchana Rai - a daughter-in-law and her family constitute the other
faction. The DMP is residing with the second faction at his official residence
in New Delhi. Allegations are being levelled in this matter by members of
both factions against each other. The hearings in this case have shown that
there is no possibility of an amicable resolution at all at this stage.
20. The legal issues which have been raised by all the parties, including
interpretation of the provisions of the Mental Healthcare Act 2017, the
jurisdiction of this Court etc., are under consideration by this Court. Since
the arguments are yet to be concluded, the Court has not yet adjudicated
upon the said issues. Accordingly, irrespective of the fact that the legal
issues raised are yet to be adjudicated upon, being conscious of the physical
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Digitally Signed By:DINESH
SINGH NAYAL
Signing Date:08.09.2021
23:06:29
and mental condition of the DMP and his hospitalisation yesterday, this
Court deems it fit to pass certain urgent directions, in exercise of its
extraordinary parens patriae jurisdiction. The Supreme court in Shafin
Jahan v. Asokan K.M. & Ors. [Criminal Appeal No. 366/2018, decided on
9th April, 2018] observed in respect of parens patriae jurisdiction as under:
"45. Thus, the Constitutional Courts may also act as Parens
Patriae so as to meet the ends of justice. But the said
exercise of power is not without limitation. The courts
cannot in every and any case invoke the Parens Patriae
doctrine. The said doctrine has to be invoked only in
exceptional cases where the parties before it are either
mentally incompetent or have not come of age and it is
proved to the satisfaction of the court that the said parties
have either no parent/legal guardian or have an abusive or
negligent parent/legal guardian."
The above judgement clearly lays down that the parens patriae jurisdiction
can be exercised by the writ court, to meet the ends of justice. IN the opinion
of this court, the present case is an exceptional one where directions are
called for owing to the factors discussed above.
21. On a query being put to Dr. Singhvi, ld. Senior Counsel who is
appearing for Respondent No.5, it is submitted that insofar as the medical
treatment and other decisions relating to the well-being of the DMP are
concerned, Ms. Uma Devi, along with Mr. Umesh Sharma - the DMP's
brother and Ms. Kanchana Rai, have been taking the decisions for the last
few years. Insofar as the maintenance of the bank accounts and day to day
transactions and other movable and immovable assets are concerned, one
Mr. Narayanan, who is the Personal Secretary of the DMP, is stated to be
carrying out the transactions under the instructions of Ms. Uma Devi.
22. Mr. Vikas Singh and Mr. K.K. Rai ld Sr. Counsels emphasise on the
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SINGH NAYAL
Signing Date:08.09.2021
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need for permitting the Petitioner, the sons of DMP and their family
members including the grand children to visit the DMP in the hospital. Dr.
Singhvi submits that initially the LC may be directed to visit and submit a
report and the Petitioner as also the sons etc., may be permitted to visit
strictly as per the hospital's visitation protocols.
23. Mr. Mahesh Jethmalani, ld. Sr. Advocate submits that Ms. Uma Devi
had submitted to the Court on 2nd June 2021 that the DMP had allegedly
executed a Will. He prays that the said alleged Will be called for by the
Court and preserved.
24. In view of the prevalent situation and keeping in mind the physical
and mental condition of the DMP, the following directions are issued:
i) Justice (Retd.) Rajiv Sahai Endlaw (M: 9717495002) is
appointed as the interim guardian who shall henceforth administer the
movable/immovable assets of the DMP, including all the bank
accounts (individual or joint), renewal of term deposits, property
leases, filing of returns, compliance of statutory formalities etc., All
decisions for securing and preservation of the moveable and
immoveable assets shall be taken by the interim guardian. Reports
shall be filed initially on a monthly basis before this Court in respect
of all actions taken;
ii) The interim guardian shall henceforth, inter alia:
a) authorise and release funds for all the expenses which are
to be incurred for the medical treatment of the DMP,
maintenance of his residence and expenses of persons living
with the DMP, expenses for the staff, etc.;
b) take any and all steps to preserve all movable and
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Digitally Signed By:DINESH
SINGH NAYAL
Signing Date:08.09.2021
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immovable assets of the DMP, including amounts lying in bank
accounts, fixed deposits, term deposits, shares, debentures,
bonds, PPF account, pension etc.;
c) take all steps to secure the revenues of the DMP in the
form of lease or rental amounts, dividends from the various
companies etc.,
d) make payments to Ms. Satula Devi in compliance with
order dated 4th June, 2021.
iii) The interim guardian shall be paid an honorarium of Rs.3 lakhs
per month exclusive of secretarial, travelling and other
expenses which shall be borne from the DMP's accounts.
iv) The interim guardian may appoint a Manager to assist him in
carrying out his functions and also fix a reasonable
remuneration of the said Manager.
(v) Insofar as the medical treatment of the DMP is concerned, Ms.
Uma Devi, Mr. Umesh Sharma and Ms. Kanchana Rai shall be
entitled to take joint decisions for the welfare of the DMP. The
interim guardian Justice Endlaw (Retd) shall however be
informed of his medical condition on a daily basis during the
DMP's hospitalisation and thereafter on a regular basis. Ms.
Satula Devi and the two sons of the DMP shall also be similarly
updated as to the medical status of the DMP.
vi) Insofar as the request of the DMP's family i.e., Mrs. Satula
Devi, the two sons and their families, to visit the Apollo
Hospital to meet the DMP and be updated about the health
condition of the DMP is concerned, they shall be permitted to
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Digitally Signed By:DINESH
SINGH NAYAL
Signing Date:08.09.2021
23:06:29
visit the DMP at the hospital only two persons at a time. Visits
shall be strictly in terms of the protocol of the Apollo Hospital,
depending upon the physical condition of the DMP. The family
is also free to contact Dr. Sandeep Guleria to enquire about the
medical condition of the DMP;
(vii) Mr. Narayanan, Personal Secretary of the DMP who is
currently stated to be maintaining all the records relating to the
assets of the DMP as also all the financial documents, bank
statements, deposits etc., shall meet the interim guardian on 10th
September 2021, at 11.30 am and extend all cooperation.
(viii) The sealed covers, which have been filed before this Court
which contain the details of the bank accounts, fixed and term
deposits, details of immoveable property, details of
shareholding etc., along with the bank statements, etc. shall be
transmitted by the Registry/Court Master to the ld. interim
guardian.
(ix) All parties shall render complete cooperation to the interim
guardian in discharge of his functions.
25. The above directions shall be subject to the final decision in this
matter.
26. List on 10th September, 2021, i.e., the date already fixed, for
conclusion of submissions of Dr. Singhvi at 2.30pm. On the said date, a
copy of the alleged Will shall be kept available for perusal of the court by ld.
Counsels for Respondent no.5, and for further directions.
27. This order shall be communicated to Justice (Retd) Rajiv Sahai
Endlaw - interim guardian. Copy of the order be also sent by ld. Counsels
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Digitally Signed By:DINESH
SINGH NAYAL
Signing Date:08.09.2021
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for the parties to the various companies, banks and financial institutions
where the DMP's accounts are maintained, for compliance.
PRATHIBA M. SINGH
JUDGE
SEPTEMBER 8, 2021
Rahul/dk/t
