Anil Kumar Mokharia vs Union Of India And Others on 10 November, 2023

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Delhi High Court - Orders

Anil Kumar Mokharia vs Union Of India And Others on 10 November, 2023

Bench: Sanjeev Sachdeva

                                    $~26
                                    *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                                    +           W.P.(C) 11177/2023
                                                ANIL KUMAR MOKHARIA                      ..... Petitioner
                                                            Through: Mr. M.D. Jangra, Advocate.

                                                                                      versus

                                                UNION OF INDIA AND OTHERS                   ..... Respondent
                                                              Through: Mr. Nirvikar Vermsa, Senior Panel
                                                                         Counsel for BSF.
                                                                         Mr. Vivek Nagar, Advocate.
                                                CORAM:
                                                HON'BLE MR. JUSTICE SANJEEV SACHDEVA
                                                HON'BLE MR. JUSTICE MANOJ JAIN
                                                              ORDER

% 10.11.2023 CM APPL. 58966/2023 Exemption is allowed, subject to all just exceptions.

W.P.(C) 11177/2023

1. Learned counsel for petitioner submits that petitioner has undergone a Pentacam at SMS Hospital, Jaipur and the Pentacam has shown that there is no sign of Lasik surgery undergone by the petitioner. He further submits that the report of the Research and Referral Hospital is also inconclusive as it merely states that findings are suggestive of post refractive surgery status and do not confirm that post refractive surgery has actually been undergone. He submits that petitioner has not undergone any surgery inter alia Lasik.

W.P.(C) 11177/2023 1

This is a digitally signed order.

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2. Issue notice. Notice is accepted by learned counsel appearing for respondents.

3. Respondents are directed to have the Pentacam of the petitioner examined by the doctors at Research and Referral Hospital for their opinion. The Incharge of the Research and Referral Hospital shall refer the Pentacam of the petitioner alongwith the report to the specialist, who had submitted the earlier report for his evaluation and opinion.

4. List on 08.12.2023.

SANJEEV SACHDEVA, J MANOJ JAIN, J NOVEMBER 10, 2023 NA W.P.(C) 11177/2023 2 This is a digitally signed order.

The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 17/11/2023 at 20:42:08

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Delhi High Court - Orders