Bombay High Court
The Physically Handicaped And Leprosy ... vs Dinesh Waghmare And Others on 9 September, 2019
Bench: Prasanna B. Varale, Avinash.G. Gharote
(1)
CP-505.2017.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
The State of Maharashtra and others. Respondents
...
Mr. V.D. Salunke, Advocate for the petitioners.
Mr. S.V. Adwant, Special Counsel for respondent / State.
...
CORAM : PRASANNA B. VARALE &
AVINASH.G. GHAROTE, JJ.
DATE : 9 September 2019.
ORDER :
. Mr. Adwant, learned Special Counsel appearing for the State of Maharashtra prayed time on behalf of the Secretary, Social Welfare Department. Our attention was invited to the order of this Court dated 27 August 2019. It was the submission of Mr. Adwant that delay in providing necessary instructions to the office of the Government Pleader was due to pure administrative difficulty namely, unavailability of the Secretary ::: Uploaded on - 11/09/2019 ::: Downloaded on - 11/09/2019 22:51:29 ::: (2) CP-505.2017.odt on account of his official engagements.
2. Mr. Adwant assures to this Court that if three weeks' time is granted, the State would come up with a positive statement in the form of affidavit-in-reply for the State of Maharashtra through responsible officer of Social Welfare Department, not below the rank of Deputy Secretary of Social Welfare Department. Accepting this statement of Mr. Adwant, learned Counsel as an undertaking to this Court, three weeks time is granted for filing affidavit-in-reply. Needless to state that presence of Secretary as directed by the order of this Court dated 27 August 2019 on 11 September 2019 is dispensed with for present.
3. Stand over to 30 September 2019.
(AVINASH.G. GHAROTE, J.) (PRASANNA B. VARALE, J.) vdd ::: Uploaded on - 11/09/2019 ::: Downloaded on - 11/09/2019 22:51:29 :::