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A Writ Petition was filed by the MP High Court Bar Association, Indore after the death of Advocate Achla Joshi due to thr negligence of the two hospitals in the city and this petition was seeking strict action that should be taken against the illegal, careless, and negligent behavior of the hospitals and the ill-treatment has taken the life of an advocate.
The petitioner association got different information from different newspapers that the negligence of the hospitals (The Bombay Hospital Indore and The Aurobindo Institute of Medical Science) have not done proper treatment for the patient and because of this negligent behavior the patient had died untimely. The petition submitted that on 05/09/2020 the lady was feeling uneasy and she was immediately taken to the Bombay Hospital, Indore but the administration of the hospital absolutely denied to give admission to the patient and even did not provide the patient the basic and primary life-saving medication that the hospital should provide to every patient. Also at this time the patient was still conscious and if the admission had been given to her she might have been saved. After this family member took her to another hospital The Aurobindo Institute of Medical Science, but, unfortunately, they also denied admitting the patient and refused to provide primary treatment but somehow by making several requests to the hospital they got ready to provide primary treatment and they found that she had died.
It was contended that If a proper treatment would have been provided to the patient she could have been saved and hence both the hospital stand responsible for the death of late Achla Joshi and the petition has prayed that strict action should be taken against both the hospitals because they have violated many guidelines like, every hospital is bound to provide primary help the patient who has arrives at the hospital, hence both the hospitals stand responsible for violation of Article 21 of the Constitution of India and the respondents are directed to pay compensation of ?1,00,00,000/- to the family of the deceased.
Further, the Court has directed the respondents to provide CCTV footage and all the documents of Late Advocate and they should be preserved as they would be necessary to provide justice.
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