Pawan Kumar Tyagi vs Government Of National Capital ...
2022 Latest Caselaw 3028 Del

                                             Neutral Citation Number 2022/DHC/005090



                          $~21
                          * IN THE HIGH COURT OF DELHI AT NEW DELHI
                          %                             Judgment delivered on: 21.11.2022


                          +        W.P.(C) 12303/2022

                                   PAWAN KUMAR TYAGI                           ..... Petitioner

                                                      versus

                                   GOVERNMENT OF NATIONAL CAPITAL
                                   TERRITORY OF DELHI AND OTHERS  ..... Respondents


                          Advocates who appeared in this case:
                          For the Petitioners      : Mr. Suresh Sharma, Advocate
                          For the Respondents :       Mrs. Avnish Ahlawat, Standing Counsel with
                                                      Mr. N.K. Singh, Ms. Laavanya Kaushik and Ms.
                                                      Aliza Alam, Advocates for R-1 & 2

                                                      Mr. D. Verma, Advocate for R-3

                                                      Ms. Beenashaw N. Soni, Sr. Panel Counsel with
                                                      Ms. Mansi Bhatia, Mr. Bhupesh Pandotra and
                                                      Mr. Pratyush Bhandwaj, Advocates for R-4

                          CORAM:
                          HON'BLE MR. JUSTICE SANJEEV SACHDEVA
                          HON'BLE MR. JUSTICE TUSHAR RAO GEDELA
                                                      JUDGMENT

SANJEEV SACHDEVA, J. (ORAL)

1. Learned counsel for the Respondents submits that the medical cards of the Petitioner and his wife is ready. However, the same needs to be countersigned by the Petitioner.

Signature Not Verified Digitally Signed By:VINOD KUMAR Signing Date:24.11.2022 W.P.(C) 12303/2022 1 16:15:47 Neutral Citation Number 2022/DHC/005090

2. Learned counsel for the Petitioner submits that the Petitioner is not available in Court today, however, he shall meet the counsel for the Respondents and countersign the medical card.

3. The original medical card has been produced in Court, perused and returned to the learned counsel for the Respondents, who shall hand over the same to the Petitioner on Petitioner signing the same.

4. Learned counsel for the Petitioner further points out that on account of delay on behalf of the Respondents in correctly endorsing the medical card, he has had to spend money from his pocket and is claiming reimbursement in accordance with the Rules.

5. Respondents are directed to process the bills of the Petitioner and admissible bills in accordance with the Rules be reimbursed.

6. Learned counsel for the Petitioner submits that in view of the above direction, no further orders are called for and he wants closure of the proceedings.

7. In view of the above, petition is disposed of.

SANJEEV SACHDEVA, J

TUSHAR RAO GEDELA, J

NOVEMBER 21, 2022/yg

Signature Not Verified Digitally Signed By:VINOD KUMAR Signing Date:24.11.2022 W.P.(C) 12303/2022 2 16:15:47