PRASHANT PREMCHAND CHANEKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner. Rule returnable forthwith.

(2.) The learned A. G. P. waives notice on behalf of respondent No. 1 Mr. D. G. Patil, Adv. waives notice for respondent No. 2. None for respondent No. 3, though served.

(3.) The petition is heard finally by consent of the learned counsel for the parties.