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The respondent was directed to publish an unconditional apology on his X (previously Twitter) Handle and in Times of India, in a time bound manner and the petitioner was held entitled to damages for a sum of Rs 50 lakhs.
The wife was previously employed as a guest teacher. However, owing to the compelling responsibilities of single-handedly raising the child coupled with the burden of long commuting hours, she had to discontinue her employment.
The Court stated that the fact remained that seven patients were forced to undergo the procedure of angioplasty without their wish and without any need in some cases. Furthermore, the material on record suggested that no proper post operational care was taken.
