REGENT COMPUTRONICS PVT. LTD.

S.D. Appellant

V/S

GOVT. OF NCT OF DELHI Respondents

Referred Judgements :-

DAWOOD AND ANOTHER V. MINISTER OF HOME AFFAIRS [REFERRED TO]
PREETI SATIJA V. RAJ KUMARI [REFERRED TO]
ANDRAHENNEDIGE DINOHAMY V. WIKETUNGE LIYANAPATABENDAGE BALSHAMY [REFERRED TO]
SAHIBZADA SAIYED MUHAMMED AMIRABBAS ABBASI VS. STATE OF MADHYA BHARAT NOW MADHYA PRADESH [REFERRED TO]
DHULABHAI VS. STATE OF MADHYA PRADESH [REFERRED TO]
GUNWANT KAUR VS. MUNICIPAL COMMITTEE BHATINDA [REFERRED TO]
BADRI PRASAD VS. DEPUTY DIRECTOR OF CONSOLIDATION [REFERRED TO]
J P SHARMA VS. VINOD KUMAR JAIN [REFERRED TO]
RAME GOWDA VS. VARADAPPA NAIDU [REFERRED TO]
ABL INTERNATIONAL LIMITED VS. EXPORT CREDIT GUARANTEE CORPORATION OF INDIA LIMITED [REFERRED TO]
CHAIRMAN INDORE VIKAS PRADHIKARAN VS. PURE INDUSTRIAL COCK AND CHEM LTD [REFERRED TO]
ANUJ GARG VS. HOTEL ASSOCIATION OF INDIA [REFERRED TO]
U SUVETHA VS. STATE [REFERRED TO]
NATIONAL THERMAL POWER POWER CORPORATION LTD VS. MAHESH DUTTA [REFERRED TO]
SUCHITA SRIVASTAVA VS. CHANDIGARH ADMINISTRATION [REFERRED TO]
BOMBAY ANAND BHAVAN RESTAURANT VS. DEPUTY DIRECTOR ESI CORPORATION [REFERRED TO]
EDUKANTI KISTAMMA VS. S VENKATAREDDY [REFERRED TO]
ARUNA RAMCHANDRA SHANBAUG VS. UNION OF INDIA [REFERRED TO]
A SUBASH BABU VS. STATE OF A P [REFERRED TO]
CHINNAMMAL VS. ELUMALAI [REFERRED TO]
KOLLAM CHANDRA SEKHAR VS. KOLLAM PADMA LATHA [REFERRED TO]
INDRA SARMA VS. V.K.V.SARMA [REFERRED TO]
AVINASH CHANDER MOOKHY VS. GENERAL PUBLIC [REFERRED TO]
SHAYARA BANO VS. UNION OF INDIA AND OTHERS [REFERRED TO]
SHAFIN JAHAN VS. ASOKAN K.M. & ORS. [REFERRED TO]
MEENU SETH VS. BINU SETH & ORS. [REFERRED TO]
LATHA VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) The well-known proverb "health is wealth" has deep and varying connotations. Historically, it connoted physical health but in modern society the word "health "would include physical, mental and emotional health of a person. The plight of an extremely well to do mentally ill person (hereinafter Mr. DMP') with a large family is the subject matter of the present petition. Due to the sensitive nature of this case and the persons involved, all the individuals are referred to by their abbreviated initials and not by full name. The Petitioner is the wife of the mentally ill Mr. DMP. An application has been moved by the Respondent no. 5 in respect of the nomenclature used for the Petitioner which is dealt with below, before proceeding further.

(2.) This application has been filed on behalf of Respondent No. 5 seeking partial modification of order dtd. 4/6/2021, to the extent that it refers to the Petitioner - Mrs. SD as the "wife of DMP". During the course of hearing, Respondent Nos.5 and 6 have repeatedly objected to Mrs. SD being referred to as Mr. DMP's wife.

(3.) It is seen from the record that, Mrs. SD has been shown as the wife in the election records of Mr. DMP since inception. She has also borne three children with Mr. DMP. Mr. DMP himself has never challenged the fact that she was his wife. The judgment of the Patna High Court in Civil Writ No. 22948/2011 titled Smt S.D.& Ors. v. Bihar State Housing Board and Ors., relating to a land dispute also clearly acknowledges that Mrs. SD is the wife of Mr. DMP. The ld. Division Bench of this Court in W.P. (Crl.) 2255/2019 titled R.S. v. State and Ors. has also referred to Mrs. SD as the wife of Mr. DMP repeatedly.

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S.D. Vs. GOVT. OF NCT OF DELHI

Referred Judgements :-

JUDGEMENT

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