December 10, 2017:

Max Hospital, Shalimar Bagh claimed that the ruling is harsh.

Max Hospital has stated that,"Decision to cancel licence of the Max Hospital, Shalimar Bagh was “harsh” and “unfair” and it will severely limit patients from accessing treatment".

Max Healthcare authorities, in its statement which was issued hours after cancellation of licence by Delhi Govt. stated that they had not been given an adequate opportunity to respond.

They stated that,“We believe that even if there is an individual error of the judgement, holding hospital responsible is unfair and it will severely limit ability for the patients to access treatment. This will compound shortage of the hospital facilities in National Capital.”

Delhi Govt. has cancelled licence of Super Specialty Facility in North-West Delhi with the immediate effect for the alleged medical negligence including case of twins in which one of babies was found alive after being declared dead by the doctors.

Move has come after a three-member inquiry panel of Govt. submitted its final report to Health Minister Satyendar Jain, who termed incident as “not acceptable“.

According to Directorate General of the Health Services (DGHS) of Delhi Govt’s Heath Department, licence has been cancelled till the further orders.

Statement was issued by Hospital stated that,“We will explore all the options available to us. We stand firmly behind our commitment to patient care, clinical and service excellence to best of our capabilities”.

Related News @ Latest Laws - 

8.12.2017 - Delhi Govt. cancels Max Hospital’s license over Medical Negligence

7.12.2017 - Max Profits by Max Hospital: CCI Report states Hospital made about 275% to 525% profit on sale of Disposable Syringes

Picture Source :