KUMAR J SUJAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) In this Writ Petition, a Division Bench of this Court extensively heard the parties and delivered a judgment on 05.11.2012 holding that the prayer clause (b) of the Writ Petition cannot be granted.

(2.) The Division Bench clarified that as far as other prayers are concerned, the Petition may be placed for hearing. Hence, Rule. Respondents waive service. By consent, Rule made returnable forthwith.

(3.) We have heard Mr.Kumbhakoni, learned counsel appearing for the Petitioners and Mr.Farhan Khan, learned counsel appearing for the Respondent No.2/ original Complainant.