Allahabad High Court: A Division Bench of Pankaj Mithal and Yashwant Varma, JJ. have asked State Government or CMO to file its reply on whether it would like to revisit its restrictions in regard to opening of OPD for treating non COVID19 patient only in case of emergency in private hospitals and nursing homes.

State Government vide notifications had issued that the government and private hospitals as well as nursing homes in the State of U.P. have restricted from opening the OPD for treating the non COVID19 patients except in case of emergency.

In view of the above, Manish Goyal, Additional Advocate General has been directed to seek instructions as to the present state of affairs and about the viability of continuing with the above stated restrictions.

Adding to the above, it also asked for the State Government or the C.M.O to revisit the guidelines contained in the notifications as mentioned above.

Petition to be listed on 18th June, 2020.[All India Peoples Front (Radical) v. State of U.P., 2020 SCC OnLine All 776 , decided on 15-06-2020]

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