SUPREME COURT OF INDIA

Before:- R.C. Lahoti and Brijesh Kumar, JJ.

W.P.(C) No. 31 of 2000. D/d. 25.1.2002.

Amita - Petitioner

Versus

Union of India & Ors. - Respondents

Persons With Disabilities (Equal Opportunities, Protection Of Rights and Full Participation) Act, 1995 - Reservation for the handicapped and the disabled - No response from Union of India and in view of the earlier adjournments granted - A last opportunity of two weeks granted subject to payment of costs.

[Para ]

JUDGMENT

1. The response from the Union of India is not forthcoming.

2. In view of the earlier adjournments granted, we give a last opportunity of two weeks, on a prayer made by the learned counsel for the Union of India, subject to payment of Rs. 10,000/- (payable Rs. 5,000/- to petitioner and Rs. 5,000/- to Supreme Court Legal Services Committee) by way of costs. In the event of a response forthcoming in two weeks positively, costs shall stand waived.

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