DILIP MOHAN DESAI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Mr. Chetan Patil, learned Advocate for the Petitioner seeks leave to delete Respondent Nos. 4 and 5. Leave as prayed is granted. Amendment to be carried out forthwith.

(2.) Heard Mr. Chetan Patil learned counsel for the Petitioner and Mr. Thorat, learned AGP for the Respondent Nos. 1 to 3.

(3.) Rule. Rule made returnable forthwith. By consent of the parties, petition is heard finally. The learned AGP waives service on behalf of the Respondent Nos. 1 to 3.