HUSHARSING Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule is made returnable forthwith. Learned AGP Mr. P.K. Lakhotiya waives service for respondents no. 1 to 4. Mr. B.B. Kulkarni waives service for respondent no. 5 and Mr. Uday Malte waives service for respondent no. 6.

(3.) At the joint request, the matter is heard finally at the stage of admission.