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Delhi High Court - Orders

Sukhdev Singh vs Union Of India & Ors on 30 April, 2021

Author: Prathiba M. Singh

Bench: Prathiba M. Singh

                                                          Signature Not Verified
                                                          Digitally Signed By:DINESH
                                                          SINGH NAYAL
                                                          Signing Date:03.05.2021
                                                          21:44:49


$~9
*     IN THE HIGH COURT OF DELHI AT NEW DELHI
+                        W.P.(C) 2604/2021
      SUKHDEV SINGH                                     ..... Petitioner
                         Through: Mr. Abhimanyu Tewari, Advocate.
                         versus
      UNION OF INDIA & ORS.                             ..... Respondents
                         Through: Mr. Mukesh Sachdeva, Advocate for
                                     Respondent No.1
                                     Ms. Anjana Gosain, Advocate for
                                     Respondent No.4
                                     Mr. Anirudh Bakhru and Mr. Ayush
                                     Puri, Advocates for R-5.
                                     Mr. Anirudha Bakhru, Advocate for
                                     Respondent No.6.
                                     Mr. Rishikesh Kumar, Advocate.
      CORAM:
      JUSTICE PRATHIBA M. SINGH
                  ORDER

% 30.04.2021

1. This hearing has been done through video conferencing.

2. A status report has been filed by the Airport Health Organisation, Delhi stating that the deceased - Mr. Tanvir Singh had arrived from Sydney, Australia at about 5.30 p.m on 18th March, 2021. He had voluntarily disclosed in the form that he was suffering from a headache and had taken a paracetamol. Thereafter, he was screened for his medical condition and doctors found that he had a fever with a headache. He was referred to the Safdarjung Hospital, as per the remarks of the referring doctor - Dr. Anamika. The screening format and the referral sheet have also been placed on record.

3. Considering the status report of the inquest by the SDM, as also the Airport Health Organisation, there are some issues that arise in this petition.

The Court requires some clarifications from the concerned officers. Accordingly, it is directed that Dr. Tarun Kumar, who has signed the Airport Health Organisation's status report shall join the proceedings on the next date through video-conferencing. In addition, the concerned Sub-Inspector, P.S. Safdarjung Enclave, Sh. Ranveer Singh shall also join the proceedings on the next date. Dr. Anamika - the doctor who examined the deceased, may join the proceedings subject to her availability during the pandemic time, failing which she shall endeavour to be available for being contacted during the hearing on the next date.

4. The concerned officials shall be informed of the next date and the time when they have to join the proceedings.

5. It is submitted on behalf of the DRAI that the CCTV Footage is not available as the CCTV footage is destroyed after 30 days. Ms. Anjana Gosain, ld. Counsel submits that the Bureau of Civil Aviation had issued a circular to maintain the CCTV footage only for 30 days. On this issue, the Court would pass orders at the time of final adjudication.

6. List on 21st May, 2021 at 12.30 p.m. CM APPL. 11831/2021

7. This application has been filed for taking on record additional facts and documents. The same are taken on record. Application is allowed.

8. This application has been filed for taking on record the amended memo of parties. The same is taken on record. Application is disposed of.

PRATHIBA M. SINGH, J APRIL 30, 2021 mw/T