NEETISH SARDA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. Vijay Aggarwal, the learned counsel appearing for the Petitioner/Applicant.

(2.) Issue notice to the Respondents, returnable on 10.12.2020.

(3.) In addition to service of notice through Court, the Petitioners/Applicants shall serve a private notice by Registered Post A.D. and/or by Courier service and/or by hand delivery or by e-mail/fax on the Respondents and shall file affidavit of service with tangible proof before the returnable date.