ASWINI JITENDRA KAMBLE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Issue notice to the respondents.

(2.) Learned Additional Government Pleader has put in appearance on behalf of the State-respondents and waives service of notice.

(3.) Let affidavit-in-reply be filed by the respondents within four weeks. Petitioners to file rejoinder-affidavit, if any, by the next date of listing.