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Judgment
Vipin Sanghi, CJ
This petition was registered in public interest on the communication of Mr. Aditya Pratap Singh, Advocate, raising three issues, namely oxygen concentrators not being classified as “essential commodity”; capping of price of CT Scan, and; use of fake and forged RT-PCR test results to circumvent the Standard Operation Procedures.
The writ petition was registered in May, 2021 when the second wave of COVID-19 pandemic was raging.
With the passage of time, and in the light of the action taken on the grievances raised by Mr. Singh, this petition has now become infructuous. However, actions which taken been taken in pursuance of the directions issued by this Court shall be taken to their logical end.
The writ petition stands disposed of.