LALITA NAGNATH PATIL Vs. BHASKAR MAROTI BIRAJDAR

JUDGEMENT

(1.) Per Court : 1. On 02/03/2020, after hearing the learned Advocates for the respective sides, I had passed the following order :-

(2.) The learned AGP submits that Police Inspector Sanjeevan Mirkale, Incharge Officer, Police Station MIDC, Latur is present in the Court and he has produced the twin sibilings Master Laxman and Miss Laxmi before the Court. He has tendered a report dated 06/02/2020 to the office of the Government Pleader alongwith certified documents (37 pages). The said report and the documents are taken on record and collectively marked as 'X' for identification.

(3.) The learned Advocate for the Petitioner elected representative and her husband Shri Nagnath Patil, who are present in the Court, submits that both are tendering an apology and desire to withdraw this petition. Both are repentant for having attempted to abuse the process of law.