Supreme Court: Refusing to interfere with the Delhi High Courts order staying Delhi Government’s decision to reserve 80% of ICU beds in private hospitals for COVID-19 patients, a vacation bench of Ashok Bhushan and B.R. Gavai, JJ has asked the Delhi High Court to hear the matter on 12.11.2020.
The order came after Additional Solicitor General Sanjay Jain submitted before the Court that there was an urgent requirement of hearing the matter since situation in Delhi regarding necessity of providing ICU beds to Covid-19 patients is increasing day by day.
Senior Advocate Maninder Singh, appearing for the Association of Healthcare Providers submitted that the matter was already listed before the Single Bench on 18.11.2020 and that he had no objection if the matter is taken up on any early date by the Division Bench. The LPA before the division bench was earlier listed on 27.11.2020.
The Court directed that it will be open for the parties to submit such pleadings and submissions before the Division Bench as may be advised.
[Government of NCT of Delhi v. Association of Healthcare Providers, Special Leave to Appeal (C) Nos. 13530-13531/2020, order dated 10.11.2020]