GOVINDJI TRIKAMDAS AND CO. Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD .

(2.) THE respondent Nos. 2 and 3 are absent in spite of service and in spite of indication having been given to them that the matter would be decided finally at the admission stage itself.

(3.) IN the circumstances, keeping in mind the order dated 14th August 2013 passed by this Court, leave granted.