BRIJPAL SINGH Vs. GOVT OF NCT DELHI

JUDGEMENT

(1.) This hearing has been done through video conferencing.

(2.) The present petition has been filed through the son of the Petitioner, who is a 83-year old senior citizen, in the hospital run by the Respondent no.2. i.e., Institute of Human Behaviour and Allied Sciences (hereinafter, "IHBAS"), on 29th April 2021 due to an emergency medical condition suggesting a neurological ailment.

(3.) The case of the Petitioner is that he suffered a brain stroke on 29th April, 2021 and was admitted to IHBAS. He thereafter was detected with fever and upon conducting an RT-PCR test, he turned out to be positive for COVID-19