BOMBAY HOSPITAL Vs. LALLU LAL & 4 ORS

JUDGEMENT

(1.) Ms. Prachiti Deshpande, learned Advocate was appointed as Amicus Curiae to conduct the case on behalf of Shri Lallu Lal vide order dated 2.2.2016. She has refused the conduct the case as serious matters are involved in this case.

(2.) In her place, Ms. Prerna Mehta, Advocate, B-4/215, Second Floor, Safdarjung Enclave, New Delhi - 110029 (Mobile : 9811346756) is appointed as Amicus Curiae to conduct the case on behalf of Shr Lallu lal. Registry is directed to supply a complete set of paper book to learned Amicus Curiae.

(3.) Registry is directed to disburse a sum of Rs.7,500/- towards out of pocket expenses, out of which Rs.5,000/- may be released alongwith the paper book and the balance on disposal of the appeal.