Supreme Court: State Cannot Acquire Temple Property Through Gift Deed  ||  Supreme Court: HC Registry Should Exclude Court Vacations When Listing Cases After Fixed Days  ||  Supreme Court Flags Stark Non-Compliance With Directions on CAPF Cadre Review  ||  Supreme Court: Internet Access and Use is a Fundamental Right, Including for Children  ||  Supreme Court: Letters Patent Bench Cannot Interfere Merely Over Errors of Fact or Law  ||  Supreme Court: Voters May File Complaints Against Candidates over False Affidavits under RP Act  ||  Madras HC: Using Children in Campaign is Inappropriate but Does Not Invalidate Election  ||  Allahabad HC: Section 69 BNS Cannot Be Invoked by Transgender Woman in False Marriage Promise Case  ||  Delhi High Court Permits Britannia’s ‘No Added Sugar, Maida or Palm Oil’ Claim on Biscuit Packs  ||  Calcutta High Court Bars Deportation of Alleged Bangladeshi Woman until CAA Application is Decided    

Delhi HC Seeks Reply in Minors’ Plea on Loss of Parent Due to Deficient Oxygen Supply - (02 Aug 2021)

CIVIL

Delhi High Court has asked the Centre and the Delhi Government to file reply in the plea moved by two minors, who lost their sole bread-earning parent to Covid-19 allegedly due to deficient supply of oxygen at Jaipur Golden Hospital seeking directions to expeditiously implement proposed schemes of compensation for the families of victims who lost their lives due to oxygen shortage in second Covid wave.

Tags : DELHI HIGH COURT   LOSS OF PARENT DUE TO DEFICIENT OXYGEN SUPPLY  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved