MAHESH RAMNATH SONAWANE Vs. THE UNION OF INDIA

JUDGEMENT

(1.) MATTER is listed as an old matter to be taken up by according the precedence on Thursday as per roster assignment.

(2.) THE petitioner -Shri M.R. Sonawane, a practicing Advocate of this Court now, has filed this petition in February 2002, when he was a student. The grievance in the petition is about need of taking appropriate steps to prohibit self -medication or self -treatment. The petition has been amended only once i.e. in February 2003. The prayers in the petition are as under : -

(3.) WE direct that the copies of affidavit / report be served to the petitioners and co -respondents well in advance. The learned Standing Counsel Shri Godhamgaonkar assures that the date of serving of the report will be intimated to the petitioners and the petitioners will personally collect the copies from the office of the Standing Counsel, Union of India.