AVIRAJ GARG Vs. UNION OF INDIA

JUDGEMENT

(1.) This hearing has been done through video conferencing. CM APPL. 4332/2021 (for exemption) in WP(C) 1511/2021

(2.) Allowed, subject to all just exceptions. Application is disposed of. WP(C) 10782/2020 & CM APPL. 33828/2020 (for interim direction) WP(C) 5315/2020 & CM APPL. 19189/2020 (for interim direction) WP(C) 322/2021 & CM APPL. 812/2021 (for interim direction) WP(C) 1491/2021 & CM APPL. 4291/2021 (for interim direction) WP(C) 1511/2021 & CM APPL. 4331/2021 (for interim direction) WP(C) 1611/2021 & CM APPL. 4600/2021 (for interim direction)

(3.) The Court has perused the two affidavits filed by Central Drugs Standard Control Organisation (hereinafter, "CDSCO") and the Union of India. The Court has also heard the submissions of Dr. Shastry from Dystrophy Annihilation Research Trust, Bangalore (hereinafter, "DART") and on behalf of the Institute of Child Health, Kolkata.