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Judgment
Sanjay Kumar, CJ
Compliance affidavit dated 01.06.2021 and annexures filed therewith are taken on record.
Mr. B.P.Sahu, learned senior counsel for the petitioner, would, however state that implementation of the Government’s orders, with regard to the
cap on the maximum charges for Covid-19 treatment and ensuring the medical treatment of non-Covid-19 patients, is not being monitored and
checked.
Mr.Lenin Hijam, learned Addl. Advocate General, Manipur, appearing for the authorities, seeks time to ascertain as to whether any steps have been
taken to monitor and verify the proper implementation of the orders of the Government issued in this regard.
Post on 08.06.2021.
Additional reply, if any, shall be filed well in advance and in any event, not later than 07.06.2021, with an advance copy to the counsel opposite.
A copy of this order shall be communicated online/ through WhatsApp to both the learned counsel.