MEHRAZ BANO Vs. IHBAS

JUDGEMENT

(1.) Proceedings in the matter have been conducted through video conferencing.

(2.) For the reasons stated in the applications and in view of the present prevailing situation, the present applications are allowed subject to just exceptions. However, the applicant is directed to file duly signed and affirmed affidavits within a period of one week from the date of resumption of regular functioning of the Court. The applications are disposed of.

(3.) Learned counsel for the appellant has placed reliance upon Section 5 and Section 23 of the Mental Health Care Act, 2017 to be read with a decision delivered by the Hon'ble Supreme Court in Justice K.S.Puttaswamy (Retd.) vs. Union of India & Ors., 2017 10 SCC 1 and submitted that the information with regard to medical treatment taken by the patient and the sickness from which the patient is suffering from, should not be shared with anyone else except the doctors of IHBAS who are treating the patient.