Supreme Court - Daily Orders
X vs Union Of India on 6 February, 2024
Author: B.V. Nagarathna
Bench: B.V. Nagarathna
ITEM NO.63 COURT NO.12 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition(s)(Civil) No(s). 1441/2023
X & ANR. Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(FOR ADMISSION and IA No.267057/2023-APPROPRIATE ORDERS/DIRECTIONS
and IA No.267059/2023-APPLICATION FOR FILING THE PETITION WITHOUT
DISCLOSING THE IDENTITY OF THE PETITIONER/RESPONDENT )
Date : 06-02-2024 This petition was called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE B.V. NAGARATHNA
HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH
For Petitioner(s) Ms. Madhavi Khare, Adv.
Mr. Apoorva Bhumesh, AOR
For Respondent(s) Mr. Vikramjit Banerjee, A.S.G.
Mr. Gurmeet Singh Makker, AOR
Mr. Prashant Rawat, Adv.
Mr. Rajan Kumar Chourasia, Adv.
Mr. Anuj Srinivas Udupa, Adv.
Mr. Chitransh Sharma, Adv.
Mr. Purnendu Bajpai, Adv.
Mr. Siddharth Sinha, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Tag with W.P.(C) No.756/2022 and connected matters. We have perused the Medical Report dated 24.01.2024 submitted by the Office of Chief District Medical Officer, South District, Directorate General of Health Services, Begumpur, Malviya Nagar, New Delhi. On perusal of the same, we find that the petitioners herein are also entitled to the Signature Not Verified benefit of the interim order passed in the connected matters Digitally signed by Neetu Sachdeva Date: 2024.02.06 16:56:35 IST Reason: on 18.10.2023 and subsequent orders passed in these matters.
Contd..
- 2 -
Hence, Para 1(d) in Form 2 under Rule 7 of the Surrogacy (Regulation) Rules, 2022 shall remain stayed in respect of these petitioners.
They are entitled to carry out the surrogacy procedures subject to compliance with the provisions of the Act and the Regulation as well as the Rules made thereunder.
(NEETU SACHDEVA) (MALEKAR NAGARAJ) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)