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Delhi family moves High Court for hospital bed, man dies before hearing
A petition filed by an 80-year-old COVID-19 patient in Delhi, requesting for a bed in a few government hospitals. The matter was supposed to be heard on Friday in the Delhi High Court. The matter is that before it could be heard on Friday, the man passed away on Thursday.
The patient in his plea alleged that he was admitted to a private hospital on the 25th of May due to an illness. There he was placed next to a corona patient and eventually got infected due to the negligence of the hospital workers. Due to the suggestion of the said hospital, he was put on a ventilator.
The petition states that after that the patient was pressurized by the hospital to shift him to some other hospital as they lacked the facilities to treat coronavirus patients. The patient then approached AIIMS, MAX hospital Rajiv Gandhi Hospital, Apollo hospital, and Gurugram Hospital but these hospitals denied a bed due to lack of vacant beds. The petition also mentioned that he was from the BPL category and that the private hospital was charging a lot. The petitioner had requested for free treatment under the BPL category. The petition was moved from June 2nd. The irony is that the patient dies even before he could be heard for justice. Advocate RPS Bhatti who was representing the petitioner said that though the petition was supposed to be heard today, it is ought to stand infructuous in the event of the death of the said patient
