- (1.)Mr. Goswami, the learned senior counsel appearing for the State of Delhi states that with regard to pending 185 applications for registration, appropriate action would be taken within a week from today. Appropriate action also would be taken for survey and taking action against unregistered and unlicensed clinics.
(2.)Affidavit tendered in Court by Mr. T. L. Viswanatha Iyer, the learned senior counsel appearing for the State of Kerala is taken on record.
(3.)Mr. R. C. Verma, the learned counsel appearing for the State of Uttar Pradesh submits that if the clinics are not registered appropriate action in compliance with the directions issued by this Court would be taken within 15 days from today. On this undertaking, for the time being, presence of the concerned Health Secretary is dispensed with.