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Sneha Nirav Marjadi And Others vs State Of Maharashtra & Ors

Bombay High Court · Decided on 2 June 2021 · Citation: (2021) 06 BOM CK 0007

HON’BLE JUDGES
Dipankar Datta, CJ · G. S. Kulkarni, J
CASE NUMBER
Public Interest Litigation (L) No.10276, 10883 Of 2021, Public Interest Litigation (St) No.9885 Of 2021, Interim Application (St) No. 10386, 10934, 10983 Of 2021, Interim Application No.1113 Of 2021

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Judgment

8 paragraphs · 171 words

1 Affidavits have been filed by the Central Government and the State Government in compliance with the earlier order dated 27th May 2021. Learned

Advocates for the petitioners seek time to peruse the affidavits, since the same have been served on them yesterday.

Gaikwad RD 3/4 4.5.7.PILNo.102762021-PILSTNo.98852021 2 On perusal of the affidavits, it appears that there have been significant improvements

in the recent past so much so that supply of liquid medical oxygen and Remdesivir, being the immediate concerns raised before us in course of

previous hearings, can be put aside for the time being; and the focus shifted to deal with newer diseases like Mucormycosis and Aspergillosis as well

as the measures taken/proposed to be taken by the respondents to contain the third wave which, as per the opinion of experts, is likely to affect the

younger generation in particular.

3 We propose to hear the parties on the above aspects on Tuesday next i.e. 8th June 2021 when this writ petition will be listed once again before us.