SALEEM ABDUL REHMAN SHAIKH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Leave to correct the prayer clause to the extent of RCC number.

(2.) Learned counsel for the applicants, on instructions, seeks leave to withdraw the application of applicant no.1-Saleem Abdul Rehman Shaikh and applicant no.3-Rabbani Abdul Raheman Shaikh. Application of applicant no.1-Saleem Abdul Rehman Shaikh and applicant no.3-Rabbani Abdul Raheman Shaikh is hereby dismissed as withdrawn.

(3.) Heard fnally with consent of parties at admission stage.