SEEMA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Mr. S.B. Solanke, learned advocate for the petitioner seeks leave to amend.

(2.) Leave to amend. Amendment to be carried out forthwith.

(3.) Rule. It is made returnable forthwith. The learned Additional Government Pleaders waive service for the respondent - State. At the joint request of learned advocate for the petitioners and the learned AGPs, the matter is heard finally at the admission stage.