Ekta Welfare Society vs The State Of Maharashtra
2024 Latest Caselaw 24644 Bom

Bombay High Court

Ekta Welfare Society vs The State Of Maharashtra on 22 August, 2024

Author: M.S. Sonak

Bench: M.S. Sonak

            Digitally signed
   2024:BHC-OS:12841-DB
          by LAXMIKANT                                                              (907) IAL-25114.24.DOCX
LAXMIKANT   GOPAL
GOPAL       CHANDAN
CHANDAN     Date:
            2024.08.23
            10:07:21 +0530



                                                                                                             lgc

                                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                          ORDINARY ORIGINAL CIVIL JURISDICTION
                                        INTERIM APPLICATION (L) NO. 25114 OF 2024
                                                                     IN
                                             WRIT PETITION (L) NO. 31218 OF 2023


                           Ekta Welfare Society                                                  ...Applicant
                                 In the matter between
                           Ekta Welfare Society                                                 ...Petitioner
                                 Versus
                           The State of Maharashtra and ors.                                ...Respondents


                           Mr Choudhari Moin, i/by A A Siddiquie & Associates for the
                                Applicant/Petitioner.
                           Mr Himanshu Takke, AGP for the Respondent - State.


                                                         CORAM         M.S. Sonak &
                                                                       Kamal Khata, JJ.

                                                         DATED:        22 August 2024
                           PC:-

1. Heard learned counsel for the parties.

2. Considering the reasons set out in the Interim Application which, in our judgment, constitute sufficient cause, the delay of 124 days is condoned and our order dismissing this Petition for non-clearance of office objections is re-called. The Petition is restored.

22 August 2024

(907) IAL-25114.24.DOCX

3. Learned counsel for the Applicant/Petitioner states that the office objections will now be cleared within one week i.e. on or before 29 August 2024 without fail.

4. If the office objections are not cleared within one week, the Petition will once again stand dismissed for non-clearance of office objections without further reference to this Court.

5. The interim order is not restored. However, liberty is granted to the Petitioner to apply for fresh interim relief after the objections are cleared and matter is numbered.

6. The Interim Application is disposed of.

 (Kamal Khata, J)                                         (M.S. Sonak, J)





                               22 August 2024