MEHRAZ BANO Vs. DR. RAJINDER K.DHAMIJA

JUDGEMENT

(1.) The Petitioners have filed the present Contempt Petition under Ss. 11, 12 and 16 read with Sec. 2 (b) of the Contempt of Courts Act, 1971 ("the Act") read with Article 215 of the Constitution of India for initiation of Contempt proceedings against the Respondents namely Respondent No. 1 Dr. Rajinder K Dhamija, Director IHBAS Hospital; Respondent No. 2 Dr. Deepak Kumar, HOD Psychiatry IHBAS Hospital; Respondent No. 3 Dr. Amit Khanna, Assistant Professor of Psychiatry IHBAS Hospital; and Respondent No. 4 Mr. Tushar Sannu, the learned Counsel for the Respondent Nos. 1 to 3 herein for wilful disobedience of the Order dtd. 28/4/2021 passed by this Court in W.P.(C) 4889/2021 ("Petition") whereby except three persons i.e., Respondent Nos. 1 to 3 herein, no other person was permitted to access the medical records of Petitioner No. 2. The Petitioners contend that the Order which limited the access of the medical records of Petitioner No. 2 only to the team of treating doctors of IHBAS Hospital and no one else has been violated on the last date of hearing in the Petition on 9/7/2025.

(2.) The Petitioners have submitted that in the year 2021, Petitioner No. 2, who was a minor at that point of time, had moved the Petition through his mother being Petitioner No. 1 herein and had subsequently filed CM No. 15457/2021 for directions to maintain privacy of Petitioner No. 2 with the following main prayer-

(3.) The CM No. 15457/2021 was disposed of vide Order dtd. 28/4/2021 ("Order") and the relevant extract of the Order is reproduced below-