Delhi High Court - Orders
Dr Neera Vyas vs Ministry Of Ayush And Others on 13 January, 2021
Author: Siddharth Mridul
Bench: Siddharth Mridul, Talwant Singh
$~SB-4
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 9116/2020 & CM APPL. 29498/2020 (Exemption)
DR NEERA VYAS ..... Petitioner
Through: Mr. Sudarshan Rajan, Advocate
versus
MINISTRY OF AYUSH AND OTHERS ..... Respondents
Through: Mr. Abhay Prakash Sahay, CGSC
with Ms. Mannu Singh & Ms. Indira
Goswami, Advocates for R-
3/CCRAS.
CORAM:
HON'BLE MR. JUSTICE SIDDHARTH MRIDUL
HON'BLE MR. JUSTICE TALWANT SINGH
ORDER
% 13.01.2021 The present matter has been taken up for hearing by way of Video Conferencing on account of COVID-19 pandemic.
List this petition along with W.P.(C) 9554/2018, titled as 'Dr. Salma Khatoon vs. Ministry of Ayush & Ors.' and W.P.(C) 9584/2018, titled as 'Dr. Shabana Praveen vs. Ministry of Ayush & Ors.', before an appropriate Bench according to roster for 'directions' on 15.01.2021, subject to and after obtaining necessary orders of Hon'ble the Chief Justice.
SIDDHARTH MRIDUL, J TALWANT SINGH, J JANUARY 13, 2021/dn Click here to check corrigendum, if any W.P.(C) 9116/2020 Page 1 of 1