Delhi High Court - Orders
Resident Doctors Association, All ... vs Ram Kishan Yadav Alias Swami Ramdev And ... on 2 May, 2024
Author: Anup Jairam Bhambhani
Bench: Anup Jairam Bhambhani
$~28
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(OS) 320/2021 and I.A. 8420/2021, I.A. 13602/2022, I.A.
1724/2024, I.A. 3873/202, I.A. 3874/2024
RESIDENT DOCTORS ASSOCIATION, ALL INDIA INSTITUTE
OF MEDICAL SCIENCES (AIIMS), RISHIKESH AND ORS.
..... Plaintiff
Through: Mr. Kotla Harshvardhan with Ms.
Rishbha Arora and Mr. Anmol Gupta,
Advocates.
versus
RAM KISHAN YADAV ALIAS SWAMI RAMDEV AND ORS.
.... Defendants
Through: Mr. Inderbir S. Alag, Senior
Advocate with Mr. Simranjeet Singh,
Mr. Raushal Kumar, Mr. Rishabh
Pant, Ms. Akshita Nigam, Mr. Hargun
Singh Kalra, Ms. Nikita Sharma, Ms.
Chintu Jain, Mr. Neeraj Srivastava
and Ms. Apurbaa Dutta, Advocates
for D-1 to 6.
Mr. Varun Pathak with Mr. Shyamal
Anand Mr. Akhil Shandilya,
Advocates for D-7.
Ms. Mamta R. Jha with Ms. Shruttima
Ehersa, Mr. Rahul Choudhary, Mr.
Vatsalya Vishal, Advocates for D-8.
Mr. Deepak Gogia, Advocate for D-9.
CORAM:
HON'BLE MR. JUSTICE ANUP JAIRAM BHAMBHANI
ORDER
% 02.05.2024 CS(OS) 320/2021 and I.A. 8420/2021 Mr. Kotla Harshvardhan, learned counsel for the plaintiff has brought to the notice of this court a series of orders made by the Supreme Court in W.P. No. 645/2022 titled Indian Medical Association & Anr. vs. Union of CS(OS) 320/2021 Page 1 of 2 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 09/05/2024 at 20:31:25 India & Ors., in which certain directions have been issued inter-alia to defendants Nos. 1 to 6.
Mr. Inderbir S. Alag, learned senior counsel appearing for defendants Nos. 1 to 6 submits, that in view of the orders made by the Supreme Court, the grievances raised by the plaintiff in the present matter stand addressed. Senior counsel submits therefore, that the proceedings in this application and in the suit be closed.
Mr. Harshvardhan however points-out that there are no specific orders by the Supreme Court in relation to 'Coronil', which drug is the subject matter of the present proceedings; and further that defendants Nos. 1 to 6 have not made any amends for the misinformation and misleading content that was put-out in relation to the said drug.
Mr. Alag seeks time to address the issue.
In the meantime, learned counsel for the parties are directed to bring clarity as to the exact scope and purport of the proceedings before the Supreme Court, and in particular, whether the claims made in the present suit and application have been addressed in those proceedings.
For the above purpose, re-notify on 09th May 2024, in the post-lunch session.
ANUP JAIRAM BHAMBHANI, J MAY 2, 2024 ds CS(OS) 320/2021 Page 2 of 2 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 09/05/2024 at 20:31:25