PARIKSHIT DALAL Vs. MEDICAL COUNCIL OF INDIA

JUDGEMENT

(1.) The petitioner-Mr.Parikshit Dalal, the complainant and the Respondents-Doctors namely, Dr. P.Ashok, Dr.Indira Rao, Dr.I.M.Sharieff, Dr.S.Bikkamchand and Dr.Anil Kumar Sakalecha are involved in the present batch of these writ petitions before this Court, which have again landed on the Board of this Court, after seven years of the previous litigation, which resulted in an order just meeting the ends of justice and was passed by the learned Single Judge of this Court in W.P.Nos.33337-33338/2011 (Mr. Parikshit Dalal vs. Karnataka Medical Council & Private Respondents the aforesaid Doctors).

(2.) The learned Single Judge of this Court on 05.12.2011 gave the direction to the Respondent- Karnataka Medical Council (KMC) to dispose of the main matter by holding the enquiry within three months from the date of receipt of the order and both the parties to co-operate for the disposal of the case, within the timeframe fixed.

(3.) The petitioner Mr. Parikshit Dalal filed a complaint against these Doctors on the ground that on account of their medical negligence, the pregnant wife of the petitioner, who was to deliver a child, expired on 16.04.2010. The learned Single Judge gave the aforesaid direction for expeditious enquiry in the matter.