Calcutta High Court (Appellete Side)
Muscular Dystrophy Patient Welfare ... vs Ministry Of Helath & Family Welfare on 10 November, 2021
Author: Prakash Shrivastava
Bench: Prakash Shrivastava
November 10, 2021 ARDR /Suvayan (12) WPA(P) 20 of 2020 Muscular Dystrophy Patient Welfare Society & anr.
Vs. Ministry of Helath & Family Welfare, Govt. of India & Ors.
(Through Video Conference) Ms. Nandini Mitra, Mr. Samim Ahmed, Ms. Saloni Bhattacharjee, ...for the petitioners. Mr. Y.J. Dastoor, Ld. ASG, Mr. Arijit Majumdar, ...for the UOI.
Mr. T. M. Siddiqui, Mr. Nilotpal Chatterjee, ...for the State.
Mr. Dastoor, learned ASG, is granted time to respond to the averments made in the supplementary affidavit by the petitioner and file an additional report in respect thereof.
The liberty, as prayed, is granted to the counsel for the petitioner to implead the Institution of Cultivation and Science and serve a copy of the petition to them as the learned counsel has disclosed that this particular Institution is already engaged in research relating to the disease in question.
List on 11th of January, 2022.
(Prakash Shrivastava, C.J.) (Rajarshi Bharadwaj, J.)