LAWS(BOM)-2020-4-46

KU. TANUJA Vs. UNION OF INDIA & ORS.

Decided On April 15, 2020
Ku. Tanuja Appellant
V/S
Union of India And Ors. Respondents

JUDGEMENT

(1.) Heard.

(2.) This is an application seeking directions against respondent No. 3 - Government Medical College and Hospital, Chandrapur to terminate pregnancy of 22/23 weeks of the petitioner. Initially, the matter was taken on 03.04.2020 on which this Court has called the opinion of the Board on certain points formulated in the order dated 03.04.2020 which are in consonance with Section 3 of the The Medical Termination of Pregnancy Act, 1971.

(3.) Thereafter, some further clarification was sought by this Court vide order dated 08.04.2020 and the matter has been placed today for further directions.