(1.) Rule. Rule is made returnable forthwith. Learned Asstt. Govt. Pleader Mr. D. P. Thakre waives service for respondent nos. 1 and 2, and learned Adv. Mr. A. A. Naik, for respondent no.3.
(2.) Respondent No.3 has already filed Affidavit-in-Reply furtherance to the direction given by this Court by order dated 21 st January, 2010.
(3.) Heard finally by consent of parties.