SACHIN K. THAPA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Writ Petition (St) No. 98470 of 2020 and Writ Petition (St) No. 98519 of 2020 not on board. Taken on board.

(2.) Learned counsel for the petitioners seek liberty to delete the management from the cause title of the petitions as no reliefs are claimed against them in this batch of petitions. Leave to amend is granted. Amendment to be carried out within two days from today. Re- verification is dispensed with.

(3.) Rule. Learned A.G.P. waives service in all the above petitions. Rule is made returnable forthwith.