MONTE CARLO COMPANY Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Hearing was conducted through Video Conferencing and the learned counsel agreed that the audio and visual quality was proper.

(2.) Heard Shri Bhandarkar, learned counsel for the petitioner and Shri Dharmadhikari, learned AGP for respondents/State who appears by waiving notice.

(3.) Rule. Rule is made returnable forthwith. By consent of the parties, petition is taken up for final hearing.