RAMAKANT BABURAO KENDRE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Learned counsel appearing for the petitioner seeks leave to delete Respondent Nos. 2 to 4. Leave to delete Respondent Nos. 2 to 4 is granted. Amendment be carried out forthwith.

(2.) Learned Government Pleader Mr. S.V. Kurundkar waives service of notice for Respondent No.1/State. Learned advocate Mr. S.S. Thombre waives service of notice for Respondent No. 2.

(3.) Rule. Rule made returnable forthwith and heard finally, by consent.