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MP HC Dismisses PIL Against Govt Hospital for Medical Negligence with Cost - (10 Mar 2022)

CIVIL

Madhya Pradesh High Court has dismissed two petitions in the nature of Public Interest Litigation, seeking action against a government hospital for its alleged negligence that led to disruption of oxygen supply, causing death of its 17 patients.

Tags : MADHYA PRADESH HIGH COURT   MEDICAL NEGLIGENCE  

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