On Tuesday, the High Court of Bombay sought to know from the Govt of Maharashtra if it had any mechanism in place to ensure that private hospitals & nursing homes did not overcharge for personal protective equipment (PPE) kits & other protective gear.
A division bench of Chief Justice Dipankar Datta & Justice Sarang V Kotwal heard, through video-conference, a PIL filed by Lawyer Abhijeet Mangade stating some private hospitals were overcharging patients admitted for COVID-19 and non-COVID treatment, for ancillary items including PPE kits, gloves & N95 masks.
The bench asked the State Govt if it was monitoring such private hospitals & nursing homes & sought to know if there was any regulatory mechanism adopted.
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