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A Division Bench comprising of Justices CS Singh and Mohit Kumar Shah is expecting a report submitted by the technical team appointed by the government for covid management in the state in regard to the establishment of covid care centers exclusively for lawyers especially for this isolation and care, Bihta is presently functional with 60 beds for treatment of COVID patients and the said capacity is being enhanced to 140- 150 beds. In addition, on the campus of the said hospital, the Patna District Administration is making arrangements for establishing a DCHC having a capacity of 100 beds. further, the Bihar Medical Services and Infrastructure Corporation Limited (BMSICL) has been directed by the authorities to produce medicines to the same hospital and a pathological laboratory is being established, with the assistance of Care India, an NGO. it's being enlightened that on behalf of the State of Bihar that BMSICL is within the process of installing 2 cryogenic LMG tanks of 20KL capability each. Mr. Lalit Kishore the Advocate General and as Chairman of Bihar State Bar Council has opposed this proposal of establishing a CCC exclusively for lawyers, the court said "In the view of the stand taken on behalf of the government of the state, as given by Mr. Lalit Kishore, learned Advocate General that the State shall not offer any help to ccc if established, the Court has desired to know from. Dr. Bhadani as to whether the possibility of providing some infrastructure/manpower by the non-governmental organizations, which are engaged in the State of Bihar in providing such facilities, can be explored, for establishing a COVID Care Centre in a portion of the aforesaid building. Dr. Bhadani has assured that he will visit the site with the representatives of the NGO and learned Amicus Curiae and inform this Court accordingly." further case date is on Monday.
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