BURZIN MANEK DAVER Vs. UNION OF INDIA

JUDGEMENT

(1.) At the outset, learned counsel for the petitioner seeks leave to amend the prayer clause. Leave granted. Amendment to be carried out forthwith.

(2.) Heard learned counsel for the parties.

(3.) Rule. Rule is made returnable forthwith, with the consent of the parties and is taken up for final disposal. Mr. Shirsat waives notice on behalf of the respondent No.1-CBI. Learned APP waives notice on behalf of the respondent No.2-State.