NAYEE SOCH SOCIETY Vs. UNION OF INDIA

JUDGEMENT

(1.) The present Public Interest Litigation (PIL) has been instituted on behalf of the petitioner/Nayee Soch Society (Regd.), praying as follows:

(2.) Insofar as, the prayer clauses (i), (ii), (iii), (iv) & (v) are concerned, they are with regard to the continuity of essential medical and health services during COVID-19 pandemic, which are also the subject matter of a decision rendered by a Coordinate Bench of this Court in W.P. (C) 2969/2020 titled as 'Yash Aggarwal & Another vs Union of India and Others.' vide judgement and order dated 17.04.2020. The relevant portion of the said judgment is extracted hereinbelow:-

(3.) In view of the foregoing, Mr. M.K. Gahlaut, learned counsel appearing on behalf of the petitioner does not press the prayer clauses (i), (ii), (iii), (iv) & (v) of the present petition, any further.