INDIAN MEDICAL ASSOCIATION Vs. UNION OF INDIA

JUDGEMENT

(1.) This application has been moved by the respondent No.5 praying inter alia that judicial notice be taken of the statements made by the President, Indian Medical Association(For short 'IMA') - Petitioner No.1 of the offending statements made by him in his interview published in various publications on 29/4/2024, on the eve of this matter being listed in this Court on 30/4/2024.

(2.) It is pertinent to note that a reference was made by learned counsel for the respondents No.5 to 7 to the aforesaid interview on the last date of hearing as well and a copy of the interview printed in the press was duly furnished to Mr. P.S. Patwalia, learned Senior counsel who had sought time to respond. Despite that, no response has been filed so far.

(3.) Issue notice.