(1.) Hearing was conducted through video conferencing and the learned counsel agreed that the audio and video quality was proper.
(2.) Heard Dr. Pradeep Arora, the petitioner No.2 appearing in person, Shri Subodh Dharmadhikar, the learned Senior Advocate assisted by Shri C.S.Dharmadhikari, Advocate; Shri A.M.Deshpande, the learned Additional Government Pleader appearing for respondent No.1 - State and Shri J.B.Kasat, the learned counsel appearing for respondent No.2 - Municipal Commissioner. Shri Anand Parchure, the learned counsel appears for intervenors in support of the petitioners.
(3.) The challenge in this petition is to the notifications dated 30.04.2020 and 21.05.2020 issued by the State Government containing clause (4) in the notification dated 21.05.2020, which we reproduced below. (4) For Covid Patients treated at any of the Hospitals/ Nursing homes/Clinics covered under this notification across Maharashtra, rates shall not be more than rates prescribed in Annexure-C. For non-Covid patients rates will be as per Annexure-A read with Annexure-B (if applicable).