Delhi High Court - Orders
Zakira Sheikh vs Govt. Of Nct Of Delhi & Anr on 7 December, 2022
Author: Prathiba M. Singh
Bench: Prathiba M. Singh
$~58
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 16753/2022
ZAKIRA SHEIKH ..... Petitioner
Through: Mr. Mangla Verma, Ms. Abhilasha &
Mr. Ratna Appnendar, Advocates.
(M:9711704282)
versus
GOVT. OF NCT OF DELHI & ANR. ..... Respondents
Through: Mr. Santosh K. Tripathi, Mr. Arun
Panwar, Mr. Mahak Rankawat, Mr.
Pradyuman Rao & Mr. Tapesh
Raghav, Advocates for R-1 (M-
9818112250)
CORAM:
JUSTICE PRATHIBA M. SINGH
ORDER
% 07.12.2022
1. This hearing has been done through hybrid mode.
2. The Petitioner is an acid attack victim who suffered from an acid attack in 2017. In this writ petition, she prays that the Respondent No.2- BLK MAX Super Speciality Hospital be directed to provide free surgery and medical treatment as also the required corrective/reconstructive surgeries.
3. Issue notice to the Respondent No.2. Mr. Tripathi, ld. Counsel appearing for the Government of NCT of Delhi (GNCTD) submits that the acid attack took place in Mumbai, in the year 2017. Further, in terms of Maharashtra Victim Compensation Scheme, 2014 the Maharashtra Legal Services Authority disbursed the amount of Rs.10,00,000/- as compensation to the Petitioner in the year 2018.
4. Let notice be issued to BLK MAX Super Speciality Hospital. In Signature Not Verified Digitally Signed By:DEVANSHU JOSHI Signing Date:10.12.2022 14:40:46 addition, notice shall also be served to the said hospital by the GNCTD.
5. Let the GNCTD and the hospital file their respective responses to this petition.
6. List on 10th January, 2023.
PRATHIBA M. SINGH, J.
DECEMBER 7, 2022 dj/am Signature Not Verified Digitally Signed By:DEVANSHU JOSHI Signing Date:10.12.2022 14:40:46