SAJEDA NIHAL AHMED, HAJAR KHOLI, MALEGAON, SAJIDA NIHAL AHMED Vs. STATE OF MAHARASHTRA, MOHAMED SABIR GAUHAR

JUDGEMENT

(1.) Heard Counsel appearing for the parties.

(2.) Rule. Rule made returnable forthwith by consent. Mr. Sabrad waives notice for Respondents 1 and 2 in Writ Petition No. 2465/04 and Civil application No. 1839/04 and for Respondent No. 1 in civi1 Application No. 1840/04. Mr. Khemani, A. G. P. walvess not ice for Respondent No. 3 in Writ Petition no. 2465/04 and Civil Application No. 1839/04 and for respondent No. 2 in Civil Application No. 1840/04. Mr. Shaikh waives notice for Intervenor Applicant in civil Application No. 1840/04.

(3.) As short question is involved, the matter is heard for final disposal forthwith, by consent.