Bombay High Court
Maharashtra Asha Workers And Arogya ... vs State Of Maharashtra And Ors on 20 October, 2020
Bench: K.K.Tated, N.R.Borkar
30.92900.20-wpst.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
Basavraj CIVIL APPELLATE SIDE JURISDICTION
G. Patil
Digitally signed by WRIT PETITION (ST) NO.92900/2020
Basavraj G. Patil
Date: 2020.10.21
12:16:05 +0530
Maharashtr ASHA Workers &
Arogya Karmachari Sangathna ..... Petitioners
Vs.
State of Maharashtra & Ors. ..... Respondents
Mr. V. G. Sreeram for the Petitioners Mr. A. A. Alaspurkar, AGP for the State Mr. Anil Yadav for Respondent No.5.
CORAM: K.K.TATED, &
N.R.BORKAR, JJ
DATED : OCTOBER 20, 2020
P.C.
1 Heard. The learned AGP for the State seeks some time
to file an Affidavit in Reply.
2 It is to be noted that, this court, by order dated
22.09.2020 had granted time till 09.10.2020 to file Reply. In spite of that, they failed and neglected to do so.
3 Hence, the following order is passed:
a. The Respondents to file an Affidavit in Reply on or before 28.10.2020 with copy to other side, failing which they will have to pay costs of Rs.10,000/-.
Basavraj G. Patil b. Rejoinder, if any, shall be filed on or before 03.11.2020, with copy to other side.
c. S.O. to 05.11.2020 4 This order will be digitally signed by the Private
Secretary of this Court. All concerned will act on a digitally signed copy of this order.
(N.R.BORKAR, J) (K.K.TATED, J.) 2/2