1. The present writ petition has been filed seeking various reliefs in relation to seizure of Purna Sai Hospitals, Guntur, and its proposed auction in pursuance of the proceedings initiated by the respondent bank under the provisions of the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002.
2. During the course of hearing held through video conference, learned counsel for the petitioners voluntarily requests that instead of closure of the hospital, medical facilities and the staff available in the hospital may be utilised in view of the medical emergency arose in the State on account of Novel Covid-19 (corona virus) pandemic and the patients may be treated in the hospital by using the staff and equipment so available in the hospital.
3. Learned Advocate General reported no objection for utilisation of the said hospital for the purpose of providing treatment to Novel Covid-19 patients.
4. Considering the aforesaid, while adjourning the hearing of this case for a period of three weeks, we observe that the subject hospital be reopened, staying the order dated 20.11.2019 passed in Crl.M.P. No. 235 of 2019 by the Chief Judicial Magistrate-cum-Principal Assistant Sessions Judge, Guntur, and the patients with Novel Covid-19 (corona virus) may be treated in the subject hospital with the assistance of the doctors working therein, by using the medical facilities available, including equipment and paramedical staff, till further orders. It is made clear here that the hospital be utilised only by the Government for the patients of Novel Covid-19 (corona virus) only.
5. List the matter after three weeks for further orders.