On Thursday, the High Court of Delhi has asked the Principal Secretary, Health of the Delhi Govt to examine the issue of price cap on hospital charges.
The Delhi Govt has been asked to appraise the court of its decision on this on Monday.
A Division Bench of Justice Vipin Sanghi & Justice Jasmeet Singh said, "It has no doubt that whatever decision is taken will be a balanced decision, taking in view the interest of all stakeholders, nursing homes, patients & consumers".
The Court also noted that there was a meeting between Hospitals & the Delhi Govt officers on May 14.
Earlier, the court had asked Delhi Govt to re-examine its order on fixing rates being charged by hospitals.
Appearing for Delhi Government, senior advocate Rahul Mehra said, "Hospitals can not be allowed to exorbitantly over charge".
However, the court opined them to be reasonable, & said, "There should be no one-sided approach".
During the hearing, the Delhi High Court also noted that some doctors have died due to COVID infections. The court dealt with various issues arising due to COVID-19 infections.
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