MIHIR ASHOK JETHWA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) It is stated that parties have settled the matter, hence leave is sought to implead the intervenors as Respondent Nos.2 to 5. He further seeks leave to implead Kavita Jethwa, as party Respondent No.6. Leave granted. Cause title be amended forthwith.

(2.) The applicant Kavita Jethwa, who is the mother of Applicant Mihir Jethwa and wife of Ashok Jethwa, has been impleaded as party, since she has issued a cheque in favour of Respondent Nos.2 to 5. She is present before the Court. Learned Counsel Shri Parmar states that he will also be representing Respondent No.6.

(3.) Learned Counsel Mr. Sanghvi waives service on behalf of Respondent Nos.2 to 5.