DILIP 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.) At the outset, the learned Advocate for the petitioner seeks permission to add the Divisional Commissioner, Nagpur Division, Nagpur as a party respondent no. 5. Amendment to be carried out during the course of the day.

(3.) Rule. Rule made returnable forthwith. Heard the matter finally with the consent of the learned counsel for the parties, as the learned APP waives notice of hearing on behalf of the respondents-State.