UMESH LAXMAN BHOI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) At the outset, learned counsel for the appellant seeks leave to mask the name of respondent No. 2 not only in the cause title but wherever it appears in the Appeal and replace it with an alphabet.

(2.) Leave granted. Amendment to be carried out forthwith, during the course of the day.

(3.) Vide order dtd. 26/5/2023, Vacation Bench issued notice to respondents, returnable on 8/6/2023. Office noting shows that notice has not been served on respondent No. 2 and that service report is awaited.