KASHINATH DUNDA VISHE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr Sabban for the petitioners, Mr Chavan for respondents 2 and 3 and Mr Deolekar learned AGP for the respondent-State.

(2.) Rule. The Rule is made returnable immediately at the request of and with the consent of learned counsel for the parties.

(3.) Mr Sabban points out that the first petitioner has expired, and the second petitioner is the brother of the first petitioner. The third petitioner is the wife of the first petitioner's deceased brother. Mr Sabban craves leave to delete the first petitioner from the cause title.