VYOMA VUTTA Vs. STATE OF MAHARASHTRA & ORS

JUDGEMENT

(1.) Rule.

(2.) We have heard the parties, & as pointed out the provision and the other rules, the Counsel for the Respondents sought time to take instruction. The matter was adjourned to file affidavit.

(3.) Respondents 3 and 4 has filed affidavit dated 24.07.2015 on record accordingly. The contents of the affidavit are as under :