RAMESH ASHRUBA GHODAKE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Adv. Mr. K.S. Bhore for the petitioners, learned APP Mr. N.B. Patil for respondent nos.1 and 2, and Adv. Adv. Mr. V.V. Ingle for respondent nos.1 and 2.

(2.) At the request of learned Advocate for the petitioners, leave to amend granted and the order passed by the revisional court, to the extent of Clause (iii) thereof, is permitted to be challenged in the present petition. Amendment be carried out forthwith.

(3.) Rule. Rule made returnable forthwith. With the consent of learned Counsel for the parties, taken up for final hearing.