UNION OF INDIA Vs. RAKESH MALHOTRA AND ANR.

JUDGEMENT

(1.) On 5/5/2021, three specific issues were flagged by this Court:

(2.) To obviate burdening the text of this order with copious references to the previous directions, the effort of the Court would be to build upon the developments which have taken place since the exercise of the jurisdiction by the Court of its own accord at the inception of the proceedings. It will suffice to note that on 30/4/2021, some of the key issues pertaining to the supply of oxygen have been identified. These have been set out in the order and are extracted below:

(3.) Apart from the issues of general concern and applicability which have been noted above, the specific issue pertaining to the allocation and distribution of oxygen to the NCTD has also seized the attention of this Court. In the order dtd. 30/4/2021, specific directions were issued in regard to the fulfilling its requirement for oxygen. The directions in paragraph 29 of the order are recapitulated below: