CHITRAREKHA M. NAIK Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Learned counsel for Petitioner seeks leave of this Court to delete Respondent No.6. Leave is granted. Amendment to be carried out forthwith. Re-verification is dispensed with.

(2.) Rule. Rule made returnable forthwith. Mr. N. K. Rajpurohit, the learned Additional Government Pleader for Respondents No.1 and 3 to 5 waives service.

(3.) By consent of counsel for the parties, Writ Petition is heard finally.