REGENT COMPUTRONICS PVT. LTD.

Centre For Human Rights Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

STATE OF PUNJAB VS. RAM LUBHAYA BAGGA [REFERRED TO]
NARMADA BACHAO ANDOLAN VS. STATE OF MADHYA PRADESH [REFERRED TO]
DAL CHAND VASHISHT VS. GOVERNMENT OF NCT OF DELHI [REFERRED TO]
J K SAWHNEY VS. PUNJAB NATIONAL BANK [REFERRED TO]

JUDGEMENT

(1.) This petition filed as a Public Interest Litigation (PIL), seeks:

(2.) It is the case of the petitioner:

(3.) We have enquired from the counsel for the petitioner as to how many children were admitted for treatment or otherwise treated in Kalawati Saran Children s Hospital between the years 2008-2012.

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CENTRE FOR HUMAN RIGHTS Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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