JAGDISH PRASAD Vs. DELHI MEDICAL COUNCIL

JUDGEMENT

(1.) CM No.8710/2015 (Exemption) Allowed subject to just exceptions. W.P.(C) 4818/2015

(2.) THE only grievance of the petitioner is that he had lodged a complaint vis -a -vis respondent no.2 i.e., Dr. Naresh Gupta. The allegation is that the death of the petitioner's wife took place on 07.05.2013 in Lok Nayak Hospital i.e., respondent no.3 on account of negligence of the said doctor.

(3.) A perusal of the writ petition shows that on 10.03.2015, the disciplinary committee of respondent no.1 held a hearing. In this hearing, it appears that respondent no.2 and 3 did not participate.