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Sh Gulshan Kumar vs Sh Sunil And Ors on 30 January, 2023

Author: Manmeet Pritam Singh Arora

Bench: Manmeet Pritam Singh Arora

                          $~4
                          *     IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +     CONT.CAS(C) 19/2023
                                SH GULSHAN KUMAR                                        ..... Petitioner
                                             Through:             Mr. Gitesh Aneja and Mr. Lakshay
                                                                  Kumar,      Advocates        alongwith
                                                                  Petitioners

                                                   versus

                                SH SUNIL AND ORS                                    ..... Respondents
                                              Through:            Mr. Divyam Nandrajog, Central Panel
                                                                  Counsel for GNCTD with Mr.
                                                                  Mayank, Advocate alongwith IO
                                                                  Kuldeep, SI

                          CORAM:
                          HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA
                                            ORDER

% 30.01.2023 CM APPL. 1013/2023 (For Exemption) Allowed, subject to all just exceptions. Accordingly, the present application stands disposed of. CONT.CAS(C) 19/2023

1. Learned counsel for the Respondent has placed on record a status report on behalf of Respondent No. 2, SHO and he has drawn the attention of this Court to its Annexure R-3 dated 11.04.2022, Annexure R-7 and R-8.

2. The issue of seeking opinion from medical board in the FIR 720/2020 has been pending resolution since 16.06.2021, however, even after 18 months no board has been constituted.

3. In view of the averments made therein, this Court deems it appropriate to implead GNCTD through the Department of Health and Family Welfare as Respondent No. 4 and Lok Nayak Hospital through Medical Director is impleaded as Respondent No. 5. Petitioner is directed to file an amended memo of parties within one week.

4. Mr. Divyam Nandrajog, Advocate accepts notice on behalf of Respondent No. 4 and Respondent No. 5.

5. He seeks two weeks time to seek instructions from Respondent No. 4 and 5 on the compliance of the request made by the DCP to the Deputy Secretary, Health and Family Welfare Department on 11.04.2022 and letter dated 16.06.2021.

6. List on 16.02.2023.

MANMEET PRITAM SINGH ARORA, J JANUARY 30, 2023/rhc/asb Signature Not Verified Digitally Signed By:RASHMI DABAS Signing Date:03.02.2023 09:32:15