Bombay High Court
The Physically Handicaped And Leprosy ... vs Dinesh Waghmare And Others on 27 August, 2019
Author: A.G. Gharote
Bench: Prasanna B. Varale, A.G. Gharote
(1)
CP 505.17.odt
IN THE HIGH COURT OF JUDICATURE OF BOMBAY
BENCH AT AURANGABAD
CONTEMPT PETITION NO.505 OF 2017
IN
WRIT PETITION NO 6810 OF 2012
The Physically Handicapped and Leprosy
Sufferer Independence Trust, Dhule and
another Petitioners
Versus
Shri Dinesh Waghmare and others. Respondents
...
Mr. V.D. Salunke, Advocate for the petitioners.
Smt. M.A. Deshpande, A.G.P. for respondent No.2.
...
CORAM : PRASANNA B. VARALE &
A.G. GHAROTE, JJ.
DATE : 27 August 2019. PER COURT :- . Inspite of the order dated 10th October, 2018 thereby
directing the respondent - State of Maharashtra to provide instructions to the learned Addl. Government Pleader to facilitate the learned Addl. Government Pleader so as to make a positive statement before this Court and inspite of the fact that two weeks' time was granted, till date no such instructions are provided to the learned Addl. Government Pleader. As such, the ::: Uploaded on - 28/08/2019 ::: Downloaded on - 29/08/2019 02:28:58 ::: (2) CP 505.17.odt learned Addl. Government Pleader is unable to make any statement before this Court.
2. Learned Addl. Government Pleader prayed for some time.
3. At the request of learned Addl. Government Pleader, time is granted till 11 September 2019, as a last chance. In case no positive statement is coming before this Court on the next date, this Court would be constrained to direct the Secretary of the concerned Department to remain present in this Court.
4. Authenticated copy be provided to the learned Addl. Government Pleader.
(A.G. GHAROTE, J.) (PRASANNA B. VARALE, J.) vdd ::: Uploaded on - 28/08/2019 ::: Downloaded on - 29/08/2019 02:28:58 :::