ALISHBA KHAN Vs. UNION OF INDIA
LAWS(DLH)-2020-3-37
HIGH COURT OF DELHI
Decided on March 23,2020

Alishba Khan Appellant
VERSUS
UNION OF INDIA Respondents

JUDGEMENT

PRATHIBA M.SINGH,J. - (1.) This is an application for exemption from filing typed translated copies of certain annexures. Exemption allowed, subject to all just exceptions.
(2.) Application is disposed of. W.P.(C) 2943/2020 & CM APPL. 10227/2020
(3.) The Petitioner is an 18 month old girl suffering from a rare disease called 'Gaucher'. She, through her father, has filed the present petition seeking funds for her treatment as well as directions for treatment to be given to her as repeated representations to various governmental authorities have not been fruitful.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.