DILIP MOTIRAM CHAVAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Not on board. Mentioned. Taken on board.

(2.) Heard Ms. Neha Parte, learned counsel for the Petitioners; Mr. A. I. Patel, learned counsel for the Respondent Nos. 1 and 5; Ms. Aparna Vhatkar, learned counsel for the Respondent No.2 and Ms. Disha Shetty, learned counsel for the Respondent No.3.

(3.) Ms. Neha Parte, learned counsel for the Petitioners at the outset states that the names of Petitioner Nos. 1 and 3 be deleted from array of the parties as there is no order passed of eviction against both of them.