Delhi High Court - Orders
N vs The Principal Secretary Health And ... on 18 January, 2023
Author: Prathiba M. Singh
Bench: Prathiba M. Singh
$~4
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 291/2023 & CM APPL.1161/2023
N ..... Petitioner
Through: Dr. Amit Mishra, Advocate (M:
9891592800 )
versus
THE PRINCIPAL SECRETARY HEALTH AND FAMILY
WELFARE DEPARTMENT & ORS. ..... Respondents
Through: Ms. Hetu Arora Sethi, ASC, GNCTD
(M: 9810368590).
Ms. Kunjala Bhardwaj, Mr. Madhav
Bajaj, proxy Counsels for Mr.
Kirtiman Singh, (CGSC) R-1 (M:
9891776632 )
CORAM:
JUSTICE PRATHIBA M. SINGH
ORDER
% 18.01.2023
1. This hearing has been done through hybrid mode.
2. Vide order dated 12th January, 2023, the Court had permitted the minor daughter of the Petitioner to undergo a medical termination of pregnancy at the All India Institute of Medical Sciences (AIIMS), New Delhi, under the supervision of a properly constituted medical team.
3. Today, both ld. Counsel for the Petitioner and ld. Counsel for the Union of India submit that the Petitioner has been admitted in AIIMS for the procedure to be carried out.
4. All the other directions given in the order dated 12th January, 2023 shall continue to operate.
5. List on 23rd January, 2023.
PRATHIBA M. SINGH, J.
JANUARY 18, 2023/MR/AM Signature Not Verified Digitally Signed By:DEVANSHU JOSHI Signing Date:24.01.2023 11:56:24