YADUNATH CHAUDHARI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) Rule. Rule is made returnable forthwith and by consent of the parties, taken up for final disposal.

(3.) Mr. V.B. Konde Deshmukh, learned Addl. P.P. waives notice on behalf of the Respondent No.1-State. Mr. Sanjeev Punalekar, waives notice on behalf of the Respondent No.3.