Delhi High Court - Orders
Surendra Kumar & Anr vs Union Of India & Anr on 23 February, 2021
Author: Prathiba M. Singh
Bench: Prathiba M. Singh
Digitally Signed By:DINESH
SINGH NAYAL
Signing Date:24.02.2021 17:19:42
$~25
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 2442/2021 & CM APPL.7098/2021
SURENDRA KUMAR & ANR. ..... Petitioners
Through: Mr. Ashok Agarwal and Mr. Kumar
Utkarsh, Advocates.
versus
UNION OF INDIA & ANR. ..... Respondents
Through: Mr. Sankar Kr. Jha, Advocate for R-
1.
Mr. Tanveer Oberoi and Mr. Satvik
Verma, Advocate for R-2.
CORAM:
JUSTICE PRATHIBA M. SINGH
ORDER
% 23.02.2021
1. This hearing has been done through video conferencing.
2. The Petitioners in the present case have both undergone renal transplants and received funding for the same from the Central Government. Till now, AIIMS has been providing all medicines free of cost to them. The grievance of the Petitioners is that two medicines which are expensive i.e., costing approximately Rs.10,000/- per month, are not being provided to them by AIIMS. Accordingly, the prayer is for providing the said medicines free of cost.
3. In respect of Petitioner No.1, the essential medicines are Cap. Tacrograf and Tab. Cellcept and for Petitioner No.2, the essential medicines are Cap. Pangraf and Tab. Cellcept.
4. Mr. Ashok Agarwal, ld. Counsel for the Petitioners, submits that either AIIMS or the Government of India through AIIMS, may provide the Signature Not Verified Digitally Signed By:PRATHIBA M SINGH Signing Date:24.02.2021 16:53 Digitally Signed By:DINESH SINGH NAYAL Signing Date:24.02.2021 17:19:42 said medicines.
5. Let a short affidavit be filed by the Union of India and AIIMS as to whether it is possible for them to supply these medicines free of cost to the Petitioners. Affidavit be filed within 10 days. Rejoinder, thereto, be filed within a week thereafter.
6. List on 25th March, 2021.
PRATHIBA M. SINGH, J.
FEBRUARY 23, 2021 dj/T Signature Not Verified Digitally Signed By:PRATHIBA M SINGH Signing Date:24.02.2021 16:53