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Allahabad HC Directs Lucknow DM to File ATR If Private Hospitals Created Unnecessary Panic - (10 May 2021)

CIVIL

Allahabad High Court has sought response from the Lucknow District Magistrate with respect to two private hospitals that claimed that several Covid-19 patients died in their premises due to shortage of Oxygen supply. The Court has told the DM that if it is found that mischief was committed by them deliberately, endangering lives of innocent and creating unnecessary panic to serve the vested interests, then he should submit a detailed report of the action taken against them.

Tags : ALLAHABAD HIGH COURT   UNNECESSARY PANIC DUE TO OXYGEN SHORTAGE  

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