(1.) Heard Mr. S. Dhauskar, learned Advocate appearing for the petitioner and Mr. V. Nayak Salatry, learned Advocate appearing for the respondent.
(2.) Rule made returnable forthwith.
(3.) Heard by consent of learned counsel appearing for the respective parties. Mr. V. Nayak Salatry, learned Advocate waives notice on behalf of the respondent.