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Supreme CourtDivision Bench(2015) 11 SC CK 0005

Savelife Foundation vs Union of India

Supreme Court Of India · Decided on 27 November 2015 · Citation: (2016) 7 SCC 194 : (2016) 3 SCCCri 133

HON’BLE JUDGES
Madan B. Lokur and Uday Umesh Lalit, JJ.
RESULT
Disposed Of
CASE NUMBER
Writ Petition (s) (Civil) No (s) . 235 of 2012
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Judgment

5 paragraphs · 143 words
1.

The learned Additional Solicitor General says that the suggestions given by learned counsel for the petitioner have been incorporated in the form of Standard Operating Procedure which has been issued as an Office Memorandum. This document is at a draft stage and has been circulated to Ministry of Health and Family Welfare, Ministry of Home Affairs and Ministry of Law and Justice. The views of these Ministries are awaited.

2.

It is stated that it is also circulated to the Ministry of Human Resource Development.

3.

Learned Additional Solicitor General expects to have the response of these Ministries on or before 31st December, 2015.

4.

Learned Additional Solicitor General should look into the possibility of giving statutory status to the Standard Operating Procedure either in the form of a notification or regulations or guidelines.

5.

List the matter on 29th January, 2016.