SMT. BINDU SUNDEEP SHAH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Leave to amend prayer clause to the extent that the case pending on the file of learned 51st Metropolitan Magistrate Court at Kurla, Mumbai be replaced by learned 30 th Metropolitan Magistrate Court at Kurla, Mumbai.

(2.) Heard Mr. Dabke,learned Counsel for the Applicants, Ms. Mhatre, learned APP for the Respondent-State and Mr. Sorankar, learned Counsel for Respondent Nos.4 to 7.

(3.) Rule. Rule made returnable forthwith. Heard finally by consent of the learned Counsel for the parties.