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These proceedings have arisen from two orders of the Division Bench of the High Court of Delhi dated 1 May 2021 and 4 May 2021. By the first of these orders, the High Court directed the Central Government to ensure that the Government of National Capital Territory of Delhi1 receives its allocated supply of 490 MT “positively today, by whatever means”. The Central Government was directed to arrange tankers so that the allocation made to Delhi could be fulfilled. The High Court directed that if the order is not implemented, the concerned officers of the Government shall remain present during the hearing on 3 May 2021.
The compliance affidavit would be filed before this Court regarding the steps which have been taken to fulfill the terms of the directions issued by the Court in its order dated 30 April 2021 The Court has not directed the supply of 700 MT of Liquid Medical Oxygen2 per day to the NCT of Delhi. The compliance affidavit would be filed before this Court regarding the steps which have been taken to fulfill the terms of the directions issued by the Court in its order dated 30 April 2021 and also the Court has not directed the supply of 700 MT of Liquid Medical Oxygen2 per day to the NCT of Delhi. To enable the Central Government to place a comprehensive plan for allocation, supply, and distribution of oxygen to meet the requirements of GNCTD, we direct that a meeting shall be held this evening between the Chief Secretary, Principal Secretary, Health of GNCTD with a team of officers of the Central Government. The meeting may be held consistent with the COVID-19 protocols on a virtual platform.
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