DELHI OPHTHALMOLOGICAL SOCIETY Vs. UNION OF INDIA

JUDGEMENT

(1.) The application is allowed, necessary amendment be incorporated and amended memo of parties be filed.

(2.) That apart certain errors in the interim order dated 29.05.2019 have been pointed out to us, it is said that the date of notification indicated in the order is 27.02.2018, whereas according to the learned counsel, the correct dates of notification are 27.07.2018 and 29.07.2016 respectively.

(3.) Accordingly, we modify the order dated 29.05.2019 to the extent that the notification mentioned in the order dated 29.05.2019 be read as 27.07.2018 and 29.07.2016 and not 27.02.2018. That apart with regard to the members of the newly impleaded petitioner, i.e. applicant in CM APPL. 28027/2019, the local statutory provision analogous to the Delhi Nursing Home Registration Act as may be applicable in the respective state be read with respect to member of petitioner/applicant of CM APPL. 28027/2019. That apart, we are informed that the beneficiary of medical service providers are being insisted upon complying with the guidelines and the directions, laid down by General Insurance Public Sector Association (GIPSA).