Delhi High Court - Orders
Mohd. Kalim vs Employees State Insurance Corporaton & ... on 8 February, 2019
Author: Manmohan
Bench: Manmohan
Applt.Side-1 to 16
$~
* IN THE HIGH COURT OF DELHI AT NEW DELHI
1.
+ W.P.(C) 8445/2014
MOHD. KALIM ..... Petitioner
Through Mr. Ashok Agarwal with Mr. Kumar
Utkarsh, Advocates
versus
EMPLOYEES STATE INSURANCE
CORPORATON & ORS. ..... Respondents
Through Ms.Shyel Trehan, Amicus Curiae
with Ms.Sonali Malik and Mr. Aman
Shukla, Advocates.
Mr. Yakesh Anand with Mr. Nimit
Mathur and Ms. Sashya Gulati,
Advocates for ESIC.
Dr. Naresh K. Arora, Addl. Director
(Inspectioin) and Mr. Dhruv Prasad
(SST) ESIC.
Mr. Ramesh Singh, Standing Counsel
with Mr. Anuj Aggarwal, ASC with
Mr. Chirayu Jain, Ms. Nikita Goyal,
Mr. Rao Abdul Ahmad Khan,
Advocate for GNCTD.
Mr. Lokesh Sukhwani, Advocate with
Mr. Kapil Kumar, Advocate for
MoHFW, UOI.
Ms. Shiva Lakshmi, CGSC for UOI
with Ms. Preeti Sudan, Secretary
(Health) and Mr. Manoj Jhalani, Addl
Sec. (Health) in person.
Mr. Satvik Varma with Mr. Tanveer
Oberoi and Mr. Nipun Gautam,
Advocates for AIIMS with
Dr. Kanika Jain, AIIMS.
Mr. Siddharth Panda with Mr. Ashish
Pradhan, Advocates for ILBS.
Mr. Rajshekhar Rao, Advocate with
Ms. Mansi Sood, Advocate for Sanofi
Genzyme.
WITH
2.
+ W.P.(C) 6865/2015
DHARMENDER SINGH & ANR ..... Petitioners
Through Mr. Ashok Agarwal with Mr. Kumar
Utkarsh, Advocates
versus
EMPLOYEES STATE INSURANCE
CORPORATION & ORS ..... Respondents
Through Ms.Shyel Trehan, Amicus Curiae
with Ms.Sonali Malik and Mr. Aman
Shukla, Advocates.
Mr. Yakesh Anand with Mr. Nimit
Mathur and Ms. Sashya Gulati,
Advocates for ESIC.
Dr. Naresh K. Arora, Addl. Director
(Inspectioin) and Mr. Dhruv Prasad
(SST) ESIC.
Mr. Abhay Prakash Sahay, CGSC
with Mr. Suraj Kumar, Advocates for
UOI.
Ms. Preeti Sudan, Secretary (Health)
and Mr. Manoj Jhalani, Addl Sec.
(Health) in person.
Mr. Ramesh Singh, Standing Counsel
with Mr. Anuj Aggarwal, ASC with
Mr. Chirayu Jain, Ms. Nikita Goyal,
Mr. Rao Abdul Ahad Khan, Advocate
for GNCTD.
Mr. Satvik Varma with Mr. Tanveer
Oberoi and Mr. Nipun Gautam,
Advocates for AIIMS.
Mr. Rajshekhar Rao, Advocate with
Ms. Mansi Sood, Advocate for Sanofi
Genzyme.
AND
3.
+ W.P.(C) 1493/2016 & CM APPL. 6500/2016
BABY NISAGRA AND ANR ..... Petitioners
Through Mr. Ashok Agarwal with Mr. Kumar
Utkarsh, Advocates
versus
EMPLOYEES STATE INSURANCE
CORPORATION AND ORS ..... Respondents
Through Ms.Shyel Trehan, Amicus Curiae
with Ms.Sonali Malik and Mr. Aman
Shukla, Advocates.
Mr. Yakesh Anand with Mr. Nimit
Mathur and Ms. Sashya Gulati,
Advocates for ESIC.
Dr. Naresh K. Arora, Addl. Director
(Inspectioin) and Mr. Dhruv Prasad
(SST) ESIC.
Ms. Shiva Lakshmi, CGSC with
Mr. Ruchir R. Rai and Mr. Siddharth
Singh, Advocates and Mr. Manohar
Agnani, Joint Secretary, MoH&FW.
Ms. Preeti Sudan, Secretary (Health)
and Mr. Manoj Jhalani, Addl Sec.
(Health) in person.
Mr. Ramesh Singh, Standing Counsel
with Mr. Anuj Aggarwal, ASC with
Mr. Chirayu Jain, Ms. Nikita Goyal,
Mr. Rao Abdul Ahad Khan, Advocate
for GNCTD.
Mr. Satvik Varma with Mr. Tanveer
Oberoi and Mr. Nipun Gautam,
Advocates for AIIMS.
Mr. Rajshekhar Rao, Advocate with
Ms. Mansi Sood, Advocate for Sanofi
Genzyme.
AND
4.
+ W.P.(C) 1860/2016 & CM APPLs. 7986/2016, 40865-40866/2016
MASTER LALIT KUMAR AND ANR ..... Petitioners
Through Mr. Ashok Agarwal with Mr. Kumar
Utkarsh, Advocates
versus
EMPLOYEES STATE INSURANCE
CORPORATION AND ORS ..... Respondents
Through Ms.Shyel Trehan, Amicus Curiae
with Ms.Sonali Malik and Mr. Aman
Shukla, Advocates.
Mr. Yakesh Anand with Mr. Nimit
Mathur and Ms. Sashya Gulati,
Advocates for ESIC.
Dr. Naresh K. Arora, Addl. Director
(Inspectioin) and Mr. Dhruv Prasad
(SST) ESIC.
Ms. Shiva Lakshmi, CGSC with Mr.
Ruchir R. Rai and Mr. Siddharth
Singh, Advocates and Mr. Manohar
Agnani, Joint Secretary, MoH&FW.
Mr. Ramesh Singh, Standing Counsel
with Mr. Anuj Aggarwal, ASC with
Mr. Chirayu Jain, Ms. Nikita Goyal,
Mr. Rao Abdul Ahad Khan, Advocate
for GNCTD.
Mr. Satvik Varma with Mr. Tanveer
Oberoi and Mr. Nipun Gautam,
Advocates for AIIMS.
Ms. Preeti Sudan, Secretary (Health)
and Mr. Manoj Jhalani, Addl Sec.
(Health) in person.
Mr. Rajshekhar Rao, Advocate with
Ms. Mansi Sood, Advocate for Sanofi
Genzyme.
Mr. Manjit Singh of LSDSS.
Ms. Gitanjali Sehgal, FSMA.
AND
5.
+ W.P.(C) 2609/2016 & CM APPL. 11034/2016
MASTER VISHAL KUMAR (MINOR)
AND ANR ..... Petitioners
Through Mr. Ashok Agarwal with Mr. Kumar
Utkarsh, Advocates
versus
EMPLOYEES STATE INSURANCE
CORPORATION AND ORS ..... Respondents
Through Ms.Shyel Trehan, Amicus Curiae
with Ms.Sonali Malik and Mr. Aman
Shukla, Advocates.
Mr. Yakesh Anand with Mr. Nimit
Mathur and Ms. Sashya Gulati,
Advocates for ESIC.
Dr. Naresh K. Arora, Addl. Director
(Inspection) and Mr. Dhruv Prasad
(SST) ESIC.
Mr. Vivek Goyal, CGSC with
Mr. Santosh Kumar Pndey,
Advocates for UOI/R-2 and 3.
Mr. Ramesh Singh, Standing Counsel
with Mr. Anuj Aggarwal, ASC with
Mr. Chirayu Jain, Ms. Nikita Goyal,
Mr. Rao Abdul Ahad Khan, Advocate
for GNCTD.
Mr. Satvik Varma with Mr. Tanveer
Oberoi, Mr. Nipun Gautam and Mr.
Nikhil Mehra, Advocates for AIIMS.
Mr. Rajshekhar Rao, Advocate with
Ms. Mansi Sood, Advocate for Sanofi
Genzyme.
AND
6.
+ W.P.(C) 2945/2016
ANIL KUMAR ..... Petitioner
Through Mr. Ashok Agarwal with Mr. Kumar
Utkarsh, Advocates
versus
EMPLOYEES STATE INSURANCE
CORPORATION & ORS ..... Respondents
Through Ms.Shyel Trehan, Amicus Curiae
with Ms.Sonali Malik and Mr. Aman
Shukla, Advocates.
Mr. Yakesh Anand with Mr. Nimit
Mathur and Ms. Sashya Gulati,
Advocates for ESIC.
Dr. Naresh K. Arora, Addl. Director
(Inspection) and Mr. Dhruv Prasad
(SST) ESIC.
Mr. Mohit Bhardwaj, Advocate with
Ms. Sabhya Jain, Advocate for
UOI/R-2 and 3.
Ms. Preeti Sudan, Secretary (Health)
and Mr. Manoj Jhalani, Addl Sec.
(Health) in person.
Mr. Ramesh Singh with Mr. S.K.
Tripathi, ASC, Mr. Chirayu Jain and
Ms. Nikita Goyal, Mr. Rishabh
Ostwal and Mr. Shashank Tiwari,
Advocates for GNCTD.
Mr. Atul Kumar, Advocate with Ms.
Sweety Singh, Advocate for AIIMS.
Mr. Rajshekhar Rao, Advocate with
Ms. Mansi Sood, Advocate for Sanofi
Genzyme.
AND
7.
+ W.P.(C) 4444/2016
KUMARI PRIYA AND ANR ..... Petitioners
Through Mr. Ashok Agarwal with Mr. Kumar
Utkarsh, Advocates
versus
EMPLOYEES STATE INSURANCE
CORPORATION & ORS ..... Respondents
Through Ms.Shyel Trehan, Amicus Curiae
with Ms.Sonali Malik and Mr. Aman
Shukla, Advocates.Mr. Yakesh
Anand with Mr. Nimit Mathur and
Ms. Sashya Gulati, Advocates for
ESIC.
Dr. Naresh K. Arora, Addl. Director
(Inspectioin) and Mr. Dhruv Prasad
(SST) ESIC.
Mr. Ramesh Singh, Standing Counsel
with Mr. Chirayu Jain, Advocate for
GNCTD.
Mr.Sanjeev Uniyal with Mr.Dhawal
Uniyal, Advocates for UOI.
Ms. Preeti Sudan, Secretary (Health)
and Mr. Manoj Jhalani, Addl Sec.
(Health) in person.
Mr. Satvik Varma with Mr. Tanveer
Oberoi, Mr. Nipun Gautam, Mr.
Anand Varma and Mr. Shwetank
Singh, Advocates for AIIMS.
Mr. Rajshekhar Rao, Advocate with
Ms. Mansi Sood, Advocate for Sanofi
Genzyme.
AND
8.
+ W.P.(C) 8474/2017
SANGEETHA AND ANR ..... Petitioners
Through Mr. Ashok Agarwal with Mr. Kumar
Utkarsh, Advocates
versus
EMPLOYEES STATE INSURANCE
CORPORATION AND ORS ..... Respondents
Through Ms.Shyel Trehan, Amicus Curiae
with Ms.Sonali Malik and Mr. Aman
Shukla, Advocates.
Mr. Yakesh Anand with Mr. Nimit
Mathur and Ms. Sashya Gulati,
Advocates for ESIC.
Dr. Naresh K. Arora, Addl. Director
(Inspection) and Mr. Dhruv Prasad
(SST) ESIC.
Mr. B.S. Shukla, CGSC with
Mr. Shravan Kumar and Mr. Sumit
Rajput, Advocate for UOI.
Ms. Preeti Sudan, Secretary (Health)
and Mr. Manoj Jhalani, Addl Sec.
(Health) in person.
Mr. Ramesh Singh, Standing Counsel
with Mr. Chirayu Jain, Advocate for
GNCTD.
Mr. Satvik Varma with Mr. Tanveer
Oberoi and Mr. Nipun Gautam,
Advocates for AIIMS.
Mr. Rajshekhar Rao, Advocate with
Ms. Mansi Sood, Advocate for Sanofi
Genzyme.
AND
9.
+ W.P.(C) 8503/2017
BABY DEVANANDHA D (MINOR)
THR HER MOTHER DEEPA S AND ANR ..... Petitioners
Through Mr. Ashok Agarwal with Mr. Kumar
Utkarsh, Advocates
versus
EMPLOYEES STATE INSURANCE
CORPORATION AND ORS ..... Respondents
Through Ms.Shyel Trehan, Amicus Curiae
with Ms.Sonali Malik and Mr. Aman
Shukla, Advocates.Mr. Yakesh
Anand with Mr. Nimit Mathur and
Ms. Sashya Gulati, Advocates for
ESIC.
Dr. Naresh K. Arora, Addl. Director
(Inspectioin) and Mr. Dhruv Prasad
(SST) ESIC.
Mr. B.S. Shukla, CGSC with
Mr. Shravan Kumar and Mr. Sumit
Rajput, Advocate for UOI.
Ms. Preeti Sudan, Secretary (Health)
and Mr. Manoj Jhalani, Addl Sec.
(Health) in person.
Mr. Ramesh Singh, Standing Counsel
with Mr. Chirayu Jain, Advocate for
GNCTD.
Mr. Satvik Varma with Mr. Tanveer
Oberoi and Mr. Nipun Gautam,
Advocates for AIIMS.
Mr. Rajshekhar Rao, Advocate with
Ms. Mansi Sood, Advocate for Sanofi
Genzyme.
AND
10.
+ W.P.(C) 7730/2016 & CM APPL. 31910/2016
MASTER RUDRANSH VYAS (MINOR)
& ANR. ..... Petitioners
Through Mr. Ashok Agarwal with Mr. Kumar
Utkarsh, Advocates
versus
EMPLOYEES STATE INSURANCE
CORPORATION & ORS. ..... Respondents
Through Ms.Shyel Trehan, Amicus Curiae
with Ms.Sonali Malik and Mr. Aman
Shukla, Advocates.Mr. Yakesh
Anand with Mr. Nimit Mathur and
Ms. Sashya Gulati, Advocates for
ESIC.
Dr. Naresh K. Arora, Addl. Director
(Inspectioin) and Mr. Dhruv Prasad
(SST) ESIC.
Mr. Dev P. Bhardwaj, CGSC with
Ms. Anubha Bhardwaj, Advocate for
UOI.
Ms. Preeti Sudan, Secretary (Health)
and Mr. Manoj Jhalani, Addl Sec.
(Health) in person.
Mr. Ramesh Singh, Standing Counsel
with Mr. Chirayu Jain, Advocate for
GNCTD.
Mr. Satvik Varma with Mr. Tanveer
Oberoi and Mr. Nipun Gautam,
Advocates for AIIMS.
Mr. Rajshekhar Rao, Advocate with
Ms. Mansi Sood, Advocate for Sanofi
Genzyme.
AND
11.
+ W.P.(C) 10554/2016
N. PAVAN & ANR ..... Petitioners
Through Mr. Ashok Agarwal with Mr. Kumar
Utkarsh, Advocates
versus
EMPLOYEES STATE INSURANCE
CORPORATION & ORS ..... Respondents
Through Ms.Shyel Trehan, Amicus Curiae
with Ms.Sonali Malik and Mr. Aman
Shukla, Advocates.
Mr. Sarfaraz Ahmad, Advocate for
UOI.
Ms. Preeti Sudan, Secretary (Health)
and Mr. Manoj Jhalani, Addl Sec.
(Health) in person.
Mr. Yakesh Anand with Mr. Nimit
Mathur and Ms. Sashya Gulati,
Advocates for ESIC.
Dr. Naresh K. Arora, Addl. Director
(Inspectioin) and Mr. Dhruv Prasad
(SST) ESIC.
Mr. Ramesh Singh, Standing Counsel
with Mr. Chirayu Jain, Advocate for
GNCTD.
Mr. Satvik Varma with Mr. Tanveer
Oberoi and Mr. Nipun Gautam,
Advocates for AIIMS.
Mr. Rajshekhar Rao, Advocate with
Ms. Mansi Sood, Advocate for Sanofi
Genzyme.
AND
12.
+ W.P.(C) 11866/2016
MASTER DIXIT ANALAGI AND ANR ..... Petitioners
Through Mr. Ashok Agarwal with Mr. Kumar
Utkarsh, Advocates
versus
EMPLOYEES STATE INSURANCE
COROPORATION AND ORS ..... Respondents
Through Ms.Shyel Trehan, Amicus Curiae
with Ms.Sonali Malik and Mr. Aman
Shukla, Advocates.
Mr. Yakesh Anand with Mr. Nimit
Mathur and Ms. Sashya Gulati,
Advocates for ESIC.
Dr. Naresh K. Arora, Addl. Director
(Inspectioin) and Mr. Dhruv Prasad
(SST) ESIC.
Ms. Shiva Lakshmi, Advocate for
UOI with Ms. Preeti Sudan, Secretary
(Health) and Mr. Manoj Jhalani, Addl
Sec. (Health) in person.
Mr. Ramesh Singh, Standing Counsel
with Mr. Chirayu Jain, Advocate for
GNCTD.
Mr. Satvik Varma with Mr. Tanveer
Oberoi and Mr. Nipun Gautam,
Advocates for AIIMS.
Mr. Rajshekhar Rao, Advocate with
Ms. Mansi Sood, Advocate for Sanofi
Genzyme.
AND
13.
+ W.P.(C) 1935/2017 & CM APPL. 8589/2017
SHIV KUMAR JHA ..... Petitioner
Through Mr. Naresh Sharma with Mr. Yogesh
Tiwari, Advocates
versus
UNION OF INDIA AND ANR ..... Respondents
Through Ms.Shyel Trehan, Amicus Curiae
with Ms.Sonali Malik and Mr. Aman
Shukla, Advocates.
Mr. Dev P. Bhardwaj, CGSC with
Ms. Anubha Bhardwaj, Advocate for
UOI.
Ms. Preeti Sudan, Secretary (Health)
and Mr. Manoj Jhalani, Addl Sec.
(Health) in person.
Mr. Yakesh Anand with Mr. Nimit
Mathur and Ms. Sashya Gulati,
Advocates for ESIC.
Dr. Naresh K. Arora, Addl. Director
(Inspectioin) and Mr. Dhruv Prasad
(SST) ESIC.
Mr. Ramesh Singh, Standing Counsel
with Mr. Chirayu Jain, Advocate for
GNCTD.
Mr. Satvik Varma with Mr. Tanveer
Oberoi and Mr. Nipun Gautam,
Advocates for AIIMS.
Mr. Rajshekhar Rao, Advocate with
Ms. Mansi Sood, Advocate for Sanofi
Genzyme.
AND
14.
+ W.P.(C) 11610/2017 & CM APPL. 27637/2018
FSMA INDIA CHARITABLE TRUST ..... Petitioner
Through Mr. Ashok Agarwal with Mr. Kumar
Utkarsh, Advocates
versus
UNION OF INDIA AND ANR. ..... Respondents
Through Ms.Shyel Trehan, Amicus Curiae
with Ms.Sonali Malik and Mr. Aman
Shukla, Advocates.
Mr. Vijay Joshi, Sr. Panel Counsel
for R-1/UOI.
Ms. Preeti Sudan, Secretary (Health)
and Mr. Manoj Jhalani, Addl Sec.
(Health) in person.
Mr. Ramesh Singh with Mr. Devesh
Singh, ASC with Ms. Sukriti Ghai
and Ms. Urvashi Tripathi, Advocates
for GNCTD.
Mr. Satvik Varma with Mr. Tanveer
Oberoi and Mr. Nipun Gautam,
Advocates for AIIMS.
Mr. Rajshekhar Rao with Mr. Kotla
Harshvardhan and Ms. Mansi Sood,
Advocates for Sanofi Genzyme.
Dr. Naresh K. Arora, Addl. Director
(Inspection) and Mr. Dhruv Prasad
(SST) ESIC.
AND
15.
+ W.P.(C) 699/2018
MASTER HARSHA D.S. (MINOR)
THROUGH HIS FATHER SHANKARAPPA D.S.
AND ANR. ..... Petitioners
Through Mr. Ashok Agarwal with Mr. Kumar
Utkarsh, Advocates
versus
EMPLOYESS STATE INSURANCE
CORPORATION AND ORS. ..... Respondents
Through Ms.Shyel Trehan, Amicus Curiae
with Ms.Sonali Malik and Mr. Aman
Shukla, Advocates.
Mr. Yakesh Anand with Mr. Nimit
Mathur and Ms. Sashya Gulati,
Advocates for ESIC.
Dr. Naresh K. Arora, Addl. Director
(Inspectioin) and Mr. Dhruv Prasad
(SST) ESIC.
Ms. Amrita Prakash, CGSC with
Mr. Hari Shankar Sharma, Advocate
for UOI/R-2&3.
Ms. Preeti Sudan, Secretary (Health)
and Mr. Manoj Jhalani, Addl Sec.
(Health) in person.
Mr. Ramesh Singh, Standing Counsel
with Mr. Chirayu Jain, Advocate for
GNCTD.
Mr. Satvik Varma with Mr. Tanveer
Oberoi and Mr. Nipun Gautam,
Advocates for AIIMS.
Mr. Rajshekhar Rao, Advocate with
Ms. Mansi Sood, Advocate for Sanofi
Genzyme.
AND
16.
+ W.P.(C) 1266/2018 & CM APPL. 5278/2018
SH. MOHD. RAFIQ TANTRY ..... Petitioner
Through Mr. Ashok Agarwal with Mr. Kumar
Utkarsh, Advocates
versus
ALL INDIA INSTITUTE OF MEDICAL
SCIENCES ADN ORS ..... Respondents
Through Ms.Shyel Trehan, Amicus Curiae
with Ms.Sonali Malik and Mr. Aman
Shukla, Advocates.
Mr. Satvik Varma with Mr. Tanveer
Oberoi, Mr. Nipun Gautam,
Mr. V.S.R. Krishna and Mr. V.
Shashank Kumar, Advocates for
AIIMS.
Ms. Monika Arora, with Mr. Kushal
Kumar and Mr. Praveen Singh,
Advocates for UOI/R-2.
Ms. Preeti Sudan, Secretary (Health)
and Mr. Manoj Jhalani, Addl Sec.
(Health) in person.
Mr. Ramesh Singh, Standing Counsel
with Mr. Chirayu Jain, Advocate for
GNCTD.
Mr. Rajshekhar Rao, Advocate with
Ms. Mansi Sood, Advocate for Sanofi
Genzyme.
CORAM:
HON'BLE MR. JUSTICE MANMOHAN
ORDER
% 08.02.2019 Mr. Ashok Aggarwal, learned counsel for the petitioners states that he has filed a writ petition in Supreme Court seeking implementation of National Policy for Treatment of Rare Diseases. Accordingly, this Court was not inclined to proceed ahead with the case. But Mr. Ashok Aggarwal insists that this Court proceed with present batch of matters. He clarifies that no relief with regard to patients in Delhi has been sought in the said case.
In pursuance to the order dated 17th December, 2018, Ms. Preeti Sudan, Secretary Department of Health and Family Welfare, Government of India, is personally present. She states that subsequent to the last date of hearing, the Ministry of Health and Family Welfare has issued a non- statutory Gazette Notification dated 18th December, 2018 informing the general public that the National Policy for Treatment of Rare Diseases, 2017 has been kept in abeyance till the revised Policy is issued or till further orders, whichever is earlier. Since there is no challenge to the notification till date, the issue of 'somersault' by the officials of the Ministry of Health and Family Welfare, Govt. of India, is irrelevant for the present proceedings.
However, Ms. Preeti Sudan assures this Court that she would convene a meeting of all stakeholders who are appearing in the present proceedings including learned counsel for the parties, i.e., Mr. Manjit Singh of LSDSS and Ms. Gitanjali Sehgal, FSMA as well as the Amicus Curiae and an authorised representative of ESIC, AIIMS, SANOFI within two weeks to discuss the way forward.
She further states that she will endeavour to notify the new policy for treatment of rare diseases within nine months. She assures this Court that while drafting the new National Policy for Treatment of Rare Diseases, not only the National Policy for Treatment of Rare Diseases, 2017 but also the judgment of this Court in Mohd. Ahmed (Minor) vs. Union of India, 2014 SCC OnLine Del 1508 as well as the United States' Orphan Drug Act 1983, the European Union Regulations 1999, Acts and Policies prevalent in Japan, Australia and Israel shall be taken into account.
Learned counsel for petitioners are directed to respond to the affidavit filed yesterday by the Secretary, Department of Health and Family Welfare, Government of India within three weeks. It is pertinent to mention that it is for the first time in this affidavit it has been stated that the prognosis of Master Ubed and Baby Arshi is not good.
Learned counsel for AIIMS states that in pursuance to this Court's previous orders, the hospital in anticipation had purchased ERT vials but the Health Ministry has neither paid for it nor is giving sanction to administer the same.
Learned counsel for Union of India states that AIIMS had not informed the Ministry of Health about the purchase of vials.
Till the next date of hearing, Master Ubed and Baby Arshi are directed to be provided all necessary treatment in the AIIMS in accordance with the advice of the Doctors.
List on 29th March, 2019.
Order dasti under the signature of Court Master.
MANMOHAN, J FEBRUARY 08, 2019 js