AMOL BABAN SANGAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Learned AGP for Respondent Nos.1 to 5 seeks further time to file reply in the matter.

(2.) We are of the view that already sufficient time has been granted to the Respondents to file reply. Besides, law governing the controversy involved in the Petition is also well settled. We do not think that any purpose would be served by granting further time to the Respondents for filing their reply. Request is rejected.

(3.) Rule. Rule is made returnable forthwith by consent of the parties.