HARISHCHANDRA MANILAL JOSHI Vs. GOVERNMENT OF INDIA

JUDGEMENT

(1.) HEARD Mr. Shah learned Advocate for the petitioner and Ms. Mandavia learned advocate for the respondent No. 1 and 2.

(2.) RULE. Ms. Mandavia learned advocate waives service of notice of Rule on behalf of respondent No. 1 and 2.

(3.) MR. Shah learned Advocate for the petitioner prays for leave to delete respondent No. 3 and 4. Ms. Mandavia learned Advocate for the respondent Nos. 1 and 2 has no objection.