FATEH DEEP SINGH,J. - (1.) Due to outbreak of pandemic COVID-19, the instant case is being taken up for hearing through video conferencing.
(2.) The present petition by wife Bhawna Bhatia and husband Deepak Bhatia by way of civil writ petition under Articles 226/227 of the Constitution of India seeks writ in the nature of mandamus for directing the respondents to terminate the pregnancy of the child in the womb of petitioner No. 1 on account of "poor prognosis in view of multiple congenital fetal anomalies" .
(3.) Notice of the petition was given to the respondents and report of the PGI Chandigarh-respondent No.2 was also called for vide order of this Court dated 11.01.2021. The learned counsel for the respondents had made statements that they do not oppose the relief so sought and have no objection if the petition stands allowed.;