Gauhati High Court: The Division Bench of Sudhanshu Dhulia, CJ. and Manash Ranjan Pathak, J., took up a PIL wherein the counsel of the petitioner, Mr A. Chamuah had filed an interlocutory application stating that in Assam persons who were suffering from COVID, although they had an insurance cover were still not being admitted in private hospitals inspite of directions issued in this regard for taking care a COVID patients (who have insurance cover), vide order of the Regulatory Authority dated 04-03-2020.

Mr D. Saikia, Advocate General, Assam placed on record before the Court that on enquiry being done at their end, nine private hospitals were contacted in Guwahati, Dibrugarh and Bongaigaon and the replies which they had received from these private hospitals is that inspite of the late payment in many cases, have not denied admission to a patient suffering from covid, except in some cases where the employees of the hospital were also suffering from COVID. Enquiries have also been made regarding the old lady, who was allegedly denied treatment from cancer as she was suffering from COVID.

The Court granted one week time to Assistant Solicitor General of India, Mr R.K.D. Choudhury to get instructions from the Insurance Regulatory Authority and to file a detailed reply regarding the same so that there is a better position to examine the matter. Court to hear the matter on 31-05-2021.

[Lawyers Association, Guwahati v. State of Assam, 2021 SCC OnLine Gau 1100, decided on 24-05-2021]


Suchita Shukla, Editorial Assistant has put this report together 

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