ABHISHEK MAHENDRA UMBARJE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) Rule. The Rule is made returnable forthwith with the consent of and at the request of the learned counsel for the parties.

(3.) In all these matters, a common issue of law and facts arises. Therefore, with the consent of the learned counsel for the parties, these petitions are taken up for hearing together.