S.P. MAHANTA Vs. UNION OF INDIA

JUDGEMENT

(1.) Requisite two affidavits on behalf of Department of Cardiology have been filed, wherein amongst other details, treatment given to the lady who lost her life is made mention of, however, supply of medicines and other devices appears not to have been taken care of at the relevant stage during treatment to the patients. In view of the statement made in the affidavit by Department of Cardiology response of NEIGRIHMS is required. Mr. K Paul, learned counsel for NEIGRIHMS submits that he has filed rejoinder affidavit today in the Registry and copy has been furnished to the petitioner as well as to the Department of Cardiology.

(2.) It is the joint submissions of learned counsel for the parties that routine surgeries including emergency surgeries have been performed. Medicines, equipments and devices as per requirement from available sources in addition from Amrit Pharmacy are made available, therefore, normal functioning of Cardiology Department is not in any manner impeded.

(3.) In view of the submissions made we are satisfied that timely intervention of the Court and also by the government has helped NEIGRIHMS, more particularly Cardiology Department to start its functioning as usual.