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Delhi HC Disposes of Plea Seeking Direction to Govt for Scheme to Compensate Covid Affected Families - (10 May 2021)

CIVIL

Delhi High Court has disposed of the plea by directing the Government to treat the plea seeking direction to Union of India and Delhi Government to come up with a scheme to provide appropriate compensation to the families of the patients who died due to shortage of Oxygen as representation and it be decided in accordance with the law, rules, regulations, and government policy applicable to the facts of the case.

Tags : DELHI HIGH COURT   COMPENSATION TO COVID AFFECTED FAMILIES  

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