ARUN PUNJAJI KADU Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) On 26/4/2021, we had passed a common order in this under paragraphs 25 to 31, which read as under :-

(2.) On 29/4/2021, we have passed an order, below paragraphs 12 to 23, in the present Criminal Writ Petition, which reads as under :-

(3.) has been filed by three applicants, who claim to be close relatives of patients, who have suffered from Covid-19 infection. Remdesivir injections donated to the Covid Facility, namely, Pravara Rural Hospital, Loni, which is a Vikhe Patil Foundation Trust's hospital, were utilized for saving the lives of such patients. These applicants desire audience in the present Criminal Writ Petition as interveners. In view of our order dtd. 29/4/2021 and for the reasons recorded therein, rejecting an identical this stands rejected for the same reasons.