Delhi High Court - Orders
Rita Chakma vs Rajiv Gandhi Super Speciality Hospital ... on 15 February, 2024
Author: Tushar Rao Gedela
Bench: Tushar Rao Gedela
$~55
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 2246/2024
RITA CHAKMA ..... Petitioner
Through: Mr. Nitesh Kumar Singh, Mr.
Devender Singh and Ms. Savita,
Advocates.
versus
RAJIV GANDHI SUPER SPECIALITY HOSPITAL
(RGSSH) AND ORS ..... Respondent
Through: Mr. Gaurav Dhingra, Advocate for
R-3.
CORAM:
HON'BLE MR. JUSTICE TUSHAR RAO GEDELA
ORDER
% 15.02.2024 (The proceeding has been conducted through Hybrid Mode)
1. After hearing the learned counsel for the petitioner, without making any observations, as to whether the petitioner has any locus to maintain the present quo-warranto or whether the quo-warranto itself is maintainable on facts, it appears that the petitioner had given a representation/ complaint addressed to the Chief Secretary (GNCTD) on 19.05.2023 and the same has not been responded to till date.
2. Without prejudice to the rights and contentions of the respondents as also the aforesaid observations made by this Court, the respondent No.3 is directed to consider the said representation/ complaint dated 19.05.2023 and pass appropriate orders thereon.
3. The respondent No.3 may do so either by himself/ herself or through any other Competent Officer authorized in that regard.
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 19/02/2024 at 22:48:58
4. The reprentation/ complaint be disposed of within a period of six weeks and the copy of the order be communicated to the petitioner.
5. Needless to state that the petitioner would be at liberty to take all appropriate steps thereafter.
6. It is made clear that the Court has not made any observations on the merits of the facts arising in the present petition.
7. The present petition is disposed of.
TUSHAR RAO GEDELA, J FEBRUARY 15, 2024/nd This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 19/02/2024 at 22:48:58