RAMPRASAD GUPTA Vs. STATE OF MAHARASHTRA AND ORS.

JUDGEMENT

(1.) Mr. Godbole and Mr. Mohite, learned counsel for the respective respondents, at the outset, sought adjournment. The above petition was placed on board on 18th December, 2015. On 18th December, 2015, learned advocate on record and learned APP for the respective respondents were present, and at their request, the matter was adjourned today with the understanding that the matter would be placed for admission and interim relief and no adjournment would be granted on the next date. Accordingly, the petition is placed on board today. We, therefore, refuse the request and proceed to hear the matter for admission.

(2.) Heard Mr. Choudhari, learned counsel for the petitioner, Ms. Kejriwal, learned APP, Mr. Godbole and Mr. Mohite, learned counsel for the respondents.

(3.) The petitioner has preferred this writ petition seeking the reliefs as under: - -