KALPANA JAGATRAO DAHIWALE Vs. STATE OF MAHARASTRA

JUDGEMENT

(1.) Rule.

(2.) Learned AGP waives service on behalf of Respondent Nos. 1 to 4. Learned Counsel for the Respondent Nos. 5 and 6 waives service.

(3.) By our order dated 20th July 2021, it was made clear that the Court would make an endevour to dispose of the Writ Petition fnally at the admission stage subject to time constraint. Though Respondent Nos. 5 and 6 are served, none appears on behalf of them.