SANJIV GAJANAN PUNALEKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) WE heard Mr.J.K. Mistry, Amicus Curiae, Mr.C.U.Singh, Senior Counsel for the Association of Hospitals, Mr.Ravi Kadam, Advocate General for the State and the counsel appearing for other parties.

(2.) THE Expert Committee was constituted by this Court on October 14, 2005 to give recommendations on all aspects, keeping in view the provisions of section 41AA of the Bombay Public Trusts Act, 1950.

(3.) MR .C.U.Singh, Senior Counsel for the Association of Hospitals, placed before us the following points for consideration:-