Delhi HC Issues Notice on Contempt Plea filed by ANI Media Private Limited  ||  Rights of Mutation: Del. HC Initiates Suo Motu PIL Over Lack of Policies for Mutation of Property  ||  All. HC: Can’t Implicate Co-Accused u/s 149 when there is No Meeting of Mind Regarding Common Object  ||  SC: Factum of Causing Injury Not Relevant When Accused Roped in as Member of Unlawful Assembly  ||  Meghalaya Govt. to SC: Circular Issued Regarding Prohibition of 'Two Finger test' on Rape Survivors  ||  SC: No Minimum Sentence Prescribed for Conviction Under Section 304(A) and 338 of IPC  ||  Kar. HC: Offence Under Widlife Protection Act Shouldn’t be Kept Pending for Very Long  ||  Mad. HC: Courts Have Power to Grant Maintenance to Muslim Woman Who Has Filed for Divorce  ||  Bom. HC: Bail Granted to Man on Ground of Having No Intention to Disrupt Public Peace  ||  MP HC: Transferring Accused Merely Because ICC Proceedings are Pending is Unjustified    

Del. HC: Donor/Recipient to be Informed Via WhatsApp/Email about Deficie. in Organ Transplant Docs. - (22 May 2024)

LAW OF MEDICINE

Del HC has clarified that whenever communication needs to be given to either the donor or recipient regarding deficiencies in documentation or procedural formalities, a communication shall be sent by email or WhatsApp to the donor or recipient or any of their close relatives.

Tags : DELHI HIGH COURT   COMMUNICATION   ORGAN TRANSPLANT  

Share :        

Disclaimer | Copyright 2024 - All Rights Reserved