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The High Court of Delhi on 4th June, Thursday has directed the District Magistrate the Nodal Officer of the Safdarjung Area to call for a meeting along with the SHO and visit the hospital along with the representatives of the Petitioners in a plea challenging the Delhi Government order declaring a hospital as a dedicated COVID hospital.
The matter was heard through video conferencing mode by a Single Judge Bench of Delhi High Court, and stated that the said meeting shall take place in front of the declaring Ujala Cygnus Orthocare Hospital dated to be on 5th June 2020.
The curt passed its order on the plea filed by SDA (C-5) Residents Welfare Association through their Advocate Mr. Aman Nandrajog challenging the order of the Government of Delhi passed on 16th May 2020 declaring Ujala Cygnus Orthocare Hospital as a COVID-19 dedicated Hospital. The Petitioners were Residents Welfare Association and Ors and the Respondents were government of NCT od Delhi, they were represented by Sanjay Ghose and Naman Jain.
However, on Thursday the counsel appearing for the petitioner sought a limited relief that the Hospitals may be advised to take all the precautionary measures as would be required and will be feasible to ensure that the declaration of the hospital as COVID dedicated hospital does not cause any health hazards to the residents of the area.
The Additional Standing Counsel Mr. Sanjay Ghosh appearing for the government of Delhi assured that all such measures are being undertaken and will continue to be undertaken by the respondents.
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