NURIT TOKER Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Counsel for the parties.

(2.) Rule. Rule made returnable forthwith, by consent. Counsel waive notice for respective respondents. Mr.Deepak Joshi, Inspector/Esc., CISF Unit, Chattrapati Shivaji International Airport, Sahar Airport, Mumbai, who is present in Court has waived notice for and on behalf of respondent No.3 in his capacity as superior officer of respondent No.3 and having authority to waive this notice.

(3.) As short question is involved, Petition is taken up for final disposal forthwith, by consent.