Dr Anjali Vinocha (Through Her ... vs Delhi State Cancer Institute And Anr
2025 Latest Caselaw 3656 Del

Delhi High Court

Dr Anjali Vinocha (Through Her ... vs Delhi State Cancer Institute And Anr on 13 June, 2025

                          $~17
                          *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                          %                                                  Date of Decision: 13.06.2025
                          +      W.P.(C) 8435/2025, CM APPL. 36712/2025 & & CM APPL.
                                 36713/2025

                                 DR ANJALI VINOCHA (THROUGH HER AUTHORIZED
                                 REPRESENTATIVE DR ARUN WADHAWAN)            .....Petitioner
                                               Through: Counsel for petitioner (appearance
                                                        not given).

                                                       versus

                                 DELHI STATE CANCER INSTITUTE AND ANR .....Respondents
                                               Through: Mrs. Avnish Ahlawat, Advocate
                                                        (through videoconferencing)

                                 CORAM:             JUSTICE GIRISH KATHPALIA

                          JUDGMENT                (ORAL)

1. The prayer clause of petition is extracted below:

"a. For a Writ, Order or Direction to the Respondents to handover to the Petitioner Dr. Anjali Vinocha immediately the Experience Certificate of her work at the Respondent hospital.

b. For an Order directing the Respondents to pay the Petitioner Dr. Anjali Vinocha all her legal dues forthwith.

c. For any other Writ, Order or Direction this Hon'ble Court deems necessary in the interest of justice."

2. At the outset, learned counsel for respondents submits that as regards the experience certificate, the same has been delivered to the petitioner. This is affirmed by learned senior counsel for petitioner on instructions of briefing counsel.

W.P.(C) 8435/2025 Page 1 of 2 pages GIRISH Digitally signed by GIRISH KATHPALIA

KATHPALIA Date: 2025.06.13 18:06:56 +05'30' Digitally Signed By:NEETU N NAIR Signing Date:13.06.2025 18:20:53

3. As regards prayer clause 'b', learned counsel for respondents submits that it is the petitioner who has to pay certain amount but within a span of four weeks from today, the respondents shall reconcile the accounts and take appropriate steps. This satisfies the petitioner.

4. Under these circumstances, as requested the petition is disposed of as satisfied. Pending applications also stand disposed of.

                                                                         GIRISH    GIRISH KATHPALIA
                                                                         KATHPALIA Date: 2025.06.13
                                                                                   18:07:12 +05'30'

                                                                               GIRISH KATHPALIA
                                                                                          JUDGE
                          JUNE 13, 2025/DR
                          W.P.(C) 8435/2025                                             Page 2 of 2 pages