MOTIRAM VITHOBA KENDRE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Mrs. G.L. Deshpande, learned AGP waives service on behalf of the respondent - State. At the joint request of learned counsels appearing for the parties, the matter is heard finally at the admission stage.

(2.) The petitioner is aggrieved by the order dated 14. 08.2012 dismissing the reference for non prosecution.

(3.) Heard Mr. N.D. Kendre, learned Advocate for the petitioner and Mrs. G. L. Deshpande, AGP for the respondent " " State.