Varsha Rohit Hade vs The Union Of India And Others on 13 February, 2019

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Bombay High Court

Varsha Rohit Hade vs The Union Of India And Others on 13 February, 2019

Bench: Prasanna B. Varale

                                                                           wp2019.19
                                         (1)

          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     BENCH AT AURANGABAD


                        WRIT PETITION NO.2019 OF 2019


 Sau. Varsha W/o Rohit Hade                                  ..PETITIONER

          VERSUS

 The Union of India & Ors.                         ..RESPONDENTS

 Mr C. K. Shinde, Advocate for petitioner;
 Mr R. R. Bangar, Advocate of respondent No. 1
 Mrs M. A. Deshpande, A.G.P. for respondent Nos. 2 & 3.

                                    CORAM : PRASANNA B. VARALE
                                                   AND
                                            S. M. GAVHANE, JJ.

                                      DATE : 13th February, 2019


 ORAL ORDER:

Heard learned Counsel appearing for the petitioner.

2. Mr Shinde, the learned Counsel for the petitioner submits that the petitioner is a young lady carrying pregnancy. The petitioner was subjected to the medical examination through private medical officer as well as the Government Medical College and Hospital at Aurangabad. The reports are placed on record.

3. As per the report / certificate issued by the Mahatma Gandhi Mission's Hospital, Aurangabad placed on record at Exhibit- D dated 9th ::: Uploaded on - 14/02/2019 ::: Downloaded on - 15/02/2019 01:46:01 ::: wp2019.19 (2) February, 2019, the detection of chromosomal abnormalities, foetal structural defects and other abnormalities are found. As the foetus is more than 20 weeks, the petitioner is approaching this Court by way of present petition. The petitioner is also ready to go before the competent medical board available at respondent No. 3 - Government Medical College and Hospital, Aurangabad.

4. Issue notice to the respondents, returnable on 21st February, 2019. Mr Bangar, learned Counsel waives service of notice for respondent No. 1 and learned A. G. P. waives service of notice for respondent Nos. 2 and 3.

5. The petitioner is permitted to go before respondent No. 3 - The Dean, Government Medical College & Hospital, Aurangabad for physical examination through competent expert committee or Board on Friday, i.e. 15th February, 2019. The report of the examination of the petitioner be submitted to this Court for perusal of this Court and for further orders on 21st February, 2019.

        (S. M. GAVHANE, J.)                    (PRASANNA B. VARALE, J.)




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