- (1.) As all the learned counsel for the parties are agreeable to the following relief being granted to the applicant, it is directed that the following sentence occurring in Para B - 3 in the order dated 17-9-20041 shall stand deleted: "The Committee shall in addition monitor the functioning of the hospital run by Bhopal Memorial Hospital Trust, in this regard."
(2.) Ia No. 7 is disposed of accordingly. IA No. 8 The learned counsel for the State of M.P. is allowed two weeks' time as prayed for filing a reply. List after four weeks. The learned counsel assures that until further orders the Bhopal Gas Tragedy Relief and Rehabilitation Department will not be merged with the Public Health and Family Welfare Department. IA No. 6
(3.) To come up for hearing on the next date of hearing.;