LEENA RAJENDRA PAWAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) Learned Counsel for the Petitioners pray for leave to amend. Leave granted. Amendment to be carried out on or before 24th November, 2020.

(3.) Both the learned Counsel appearing for the petitioners and the learned Government Pleaders appearing for the State submit that Civil Writ Petition (Stamp) No.92484 of 2020, be treated as main matter. The same is accepted.