Bombay High Court: A Division Bench of Dipankar Datta, CJ and S.S. Shinde, J., addressed a Public Interest Litigation filed highlighting issues being faced in private hospitals of Mumbai with regard to COVID-19.
Grievance for which the present Public Interest Litigation was filed is listed in a three fold manner:
- private hospitals not admitting COVID-19 Patients
- Private Hospitals Charging Exorbitant amounts for treatment of patients taking advantage of lockdown
- test reports issued by private hospitals certifying patients as not affected by COVID-19 not being accepted by Corporation and made to undergo fresh test.
Varsha Jagdale on behalf of the petitioner submitted the above grievance and prayed for appropriate directions.
Court adjourned the petition till 22-05-2020 in order to enable Government Pleader, Purnima Kantharia to represent State and Yamuna Parekh for the Respondent MCGM to obtain appropriate instructions with regard to the grievance. [Sarika Singh v. State of Maharashtra, PIL-CJ-LD-VC-6 of 2020, decided on 19-05-2020]