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The centre on Friday has informed the high court of Delhi that it has delinked a website encouraging sale of drugs through e-pharmacies from the official application of Aarogya Setu mobile app.
Representing the ministry of information and technology, the additional solicitor general Maninder Acharya informed a bench of Justice Navin Chawla that the concerned website has been eradicated in the form of link from the Aarogya setu mobile app & it is no longer accessible from the app.
The Delhi high court then questioned the government about how it can mention about a website selling medicines online to an official phone app when the high court of Delhi already stayed last year for such an online sale without having a license. It asked the government to be ready with an answer of hearing on 9th June.
The order by the court on a petition filed by a chemists group called south chemists & distributors association against the website being connected to the official mobile app of Aarogya setu.
It mentioned that the link was presented in a “highly arbitrary, discriminatory & illegal manner” as the portal encourages and plays the role of a marketing tool for e-pharmacies only and the homepage for the portal states that “here are some important healthcare services you can have from the comfort and safety of your home” and then gives a list of the e-pharmacies only.
Previously the centre had gone against the appeal & stated that these are unique circumstances & the website has been made for easy access of medicine for the patients of COVID-19.
The association had then said that the government must permit offline local chemists/ pharmacies having licenses to be also mentioned on the portal asserting that there is enormously no ground for a government owned platform to be utilized to encourage private commercial business enterprise.
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