Madhya Pradesh High Court: The Division Bench of Mohammad Rafiq, CJ. and Atul Sreedharan, J., heard this interlocutory application filed by Mr Lakhan Sharma pursuant to an order dated 17-05-2021 passed by this Court in W.P. No.9405 of 2021 (Lakhan Sharma v. State of M.P.) thereby granting him liberty to intervene in Suo Motu Writ Petition No.8914 of 2020.

The petitioner in the aforesaid petition had made prayers which included directions to provide the recovered/seized Remdesivir injections for being distributed to general patients after obtaining approval from medical experts that they were fit to be used.

The Court allowed the current application considering that if not used timely, the Remdesivir injections would likely to go waste and directed the State authorities to get the seized Remdesivir injections tested through the State Forensic Science Laboratory or any other appropriate agency, to find out whether or not, the drugs, which have been seized, are genuine Remdesivir injections and to the extent the seized vials of the Remdesivir are found to be genuine, the Chief Medical & Health Officer of the concerned district would make an application before the appropriate Court for taking delivery of such seized drugs, which shall pass the required orders in that behalf, within a period of three days from the date of filing of the application, so that the medicine can be provided to needy patients before its expiry.

The Court further heard another interlocutory application which was filed by Mr Naman Nagrath, Amicus Curiae stating a list of ventilators were either lying uninstalled or unused in different parts of the State and most of them could not be used on account of non-availability of expert technicians.

Mr P.K. Kaurav, Advocate General submitted that out of 76 ventilators situated at Bundelkhand Medical College, Sagar, 70 ventilators have already been made operational and report from the Superintendent of the Government Hospital, Shahdol has already been called regarding 24 ventilators lying there. He submitted that efforts were being made to make all these ventilators functional in the entire State.

The Court directed that respondent-State shall place on record a report showing as to how many ventilators were obtained under the PM Cares Fund and how many are procured by the State Government on its own and how many of them are functional.

The Court in the next hearing i.e. 24-05-2021 asked the Advocate General to give specific response as to what the State Government proposes to do with regard to rationalization of the charges by the private hospitals and for fixation of the capping thereof.

[In Reference (Suo Motu) v. Union of India, 2021 SCC OnLine MP 935, decided on 19-05-2021]


Suchita Shukla, Editorial Assistant has put this report together 

Presence : Mr Naman Nagrath, Senior Advocate with Mr Jubin Prasad, Advocate appeared as Amicus Curiae.

 Mr Purushaindra Kaurav, Advocate General, Mr Pushpendra Yadav, Additional Advocate General and Mr Swapnil Ganguly, Deputy Advocate General for the respondents/State along with Mr Mohammad Suleman, Additional Chief Secretary, Directorate of Health Services, Govt. of M.P. and Ms Chhavi Bhardwaj, Managing Director, National Health Mission, M.P.

Mr Jitendra Kumar Jain, Assistant Solicitor General and Mr Vikram Singh, Advocate for the Union of India.

 Mr Shivendra Pandey, Advocate for the respondent No.5 – Indian Medical Association.

Mr Shreyas Pandit, Advocate for the respondent No.8 – Madhya Pradesh Nursing Home Association.

 Mr A.M. Mathur, Senior Advocate assisted by Mr Abhinav P. Dhanodkar, Advocate for the intervenor/Shanti Manch Samiti.

 Mr Manoj Kumar Sharma, Advocate–President, High Court Advocates’ Bar Association, Jabalpur; Mr Shashank Shekhar Dugwekar, Mr Ajay Gupta; Mr. Sanjay Kumar Verma; Mr Sanjay K. Agrawal; Mr Ajay Raizada, Mr Rajesh Chand; Mr Anoop Nair; Mr Nikhil Tiwari; Mr Sampooran Tiwari; Mr Asheesh Poddar; Mr Gaurav Panchal; Mr Ashutosh Sharma; Mr Dinesh Kumar Upadhyay; Mr Zaki Ahmad; Mr Sunil Gupta; Mr Rahul Gupta; Mr Rohit Jain; Mr Aditya Dev; Mr Yash Sharma; and Mr Ashish Mishra; Advocates appeared for the respective intervenors.

Must Watch

maintenance to second wife

bail in false pretext of marriage

right to procreate of convict

Criminology, Penology and Victimology book release

Join the discussion

Leave a Reply

Your email address will not be published. Required fields are marked *

This site uses Akismet to reduce spam. Learn how your comment data is processed.