- (1.) Heard Shri Chandra Bhan Gupta, learned counsel for the petitioner, learned Standing Counsel for respondent nos. 1 to 4 and Ms. S.R. Gupta, who has put in appearance on behalf of respondent no. 5.
(2.) With the consent of the learned counsel for the parties, this petition is being disposed of under the Rules of the Court without calling for a counter affidavit.
(3.) The petitioner claims to be a charitable hospital run and administered by a society registered as charitable society under the provisions of Societies Registration Act.;