Delhi High Court - Orders
M/S Dr. Randhawa Ultrasonography ... vs Union Of India & Ors on 16 April, 2021
Author: Prathiba M. Singh
Bench: Prathiba M. Singh
Signature Not Verified
Digitally Signed By:DINESH
SINGH NAYAL
Signing Date:19.04.2021
22:38:35
$~61
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 7800/2019
M/S DR. RANDHAWA ULTRASONOGRAPHY IMAGING &
RESEARCH INSTITUTE THR DR J S RANDHAWA
& ANR ..... Petitioners
Through: Mr. Percival Billimoria, Sr. Advocate
with Mr. Khowaja Siddiqui, Mr,
Ashwini Kumar, Mr. Arup Sinha, Ms.
Ruksana, Mr. Raghav Kakar and Mr.
Sohail Khan, Advocates.
versus
UNION OF INDIA & ORS. ..... Respondents
Through: Mr. Kirtiman Singh, CGSC with Mr.
Waize Ali Noor, Advocate.
CORAM:
JUSTICE PRATHIBA M. SINGH
ORDER
% 16.04.2021
1. This hearing has been done through Video Conferencing. CM APPL.14766/2021 (for early hearing)
2. This is an application for early hearing of the writ petition. The application is allowed.
W.P.(C) 7800/2019
3. Considering the nature of the matter and the fact that the ultrasound equipment has been seized by the Delhi Government and has not been put to any use, let the matter be listed for hearing on 11th August, 2021 at the end of board. It is made clear that no adjournment shall be granted on the next date.
4. Ld. Counsel for the Union of India shall inform ld. Counsel for the Signature Not Verified Digitally Signed By:DINESH SINGH NAYAL Signing Date:19.04.2021 22:38:35 Delhi Government about the next date of hearing.
PRATHIBA M. SINGH, J.
APRIL 16, 2021/dk/T