High CourtsDivision Bench(2020) 03 DEL CK 0246

Gaurav Kumar Bansal vs Union Of India & Another

Delhi High Court · Decided on 30 March 2020

HON’BLE JUDGES
Sanjeev Sachdeva, J · Navin Chawla, J
CASE NUMBER
Civil Writ Petition No. 3 Of 2020

AI Structured Summary

Not yet generated for this judgment

Judgment

15 paragraphs · 268 words
1.

The hearing was conducted through video conferencing.

2.

Pursuant to order dated 27.03.2020, Mr. Jasmeet Singh, Central Government Standing Counsel submits that he has received instructions from the

Ministry of External Affairs indicating that all medical colleges where Indian students are staying have been requested to open at least one mess

facility to provide food to the students. He further submits that efforts have been made to provide appropriate medical and other assistance, if

required, by citizens of India in Bangladesh. For this purpose, a list of Nodal Officers has already been uploaded on the website, who can be contacted

by Indian citizens in case of any difficulty. He further submits that the Nodal Officers are making an effort to ensure that none of the citizens of India

face any problem in any country.

3.

Petitioner, who appears in person submits that he shall provide the contact details of at least one student of each of the medical college where the

students are facing difficulty to Mr. Jasmeet Singh, learned Counsel appearing for the Central Government.

4.

Mr. Jasmeet Singh, learned Counsel appearing for the Central Government submits that the details of the representatives of the students staying in

the medical colleges shall be forwarded to the Nodal Officers who shall then contact them.

5.

Let a status report be filed either in the form of an affidavit or an email of the concerned officer before the next date of hearing.

6.

Renotify on 03.04.2020.

7.

The order be uploaded on the website forthwith.

8.

Copy of the order be also forwarded to the counsels through email.