ADITYA ISHWARDAS RASIWASIA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) At the outset, learned Counsel for the applicants seeks leave to amend the prayer clause. Leave granted. Amendment to be carried out forthwith, during the course of the day.

(2.) Heard learned Counsel for the parties.

(3.) Rule. Rule is made returnable forthwith, with the consent of the parties and the application is taken up for final disposal. All learned Counsel for the respective respondents waive notice on behalf of the respective respondents.