NITIN 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.) Rule made returnable forthwith. Heard finally by the consent of learned counsel for the parties.

(3.) Learned Government Pleader/AGP, waives service of notice for the respondent/State and Shri S.M. Ukey, learned counsel waives service of notice for the respondent/Zilla Parishad, Buldhana.