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 Mr. S.P. Bhandarkar, learned counsel for the petitioner and Mr. A.S. Fulzele, learned Additional Government Pleader for respondent Nos.1 to 3.

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