ALTAF BADSHAH MUJAWAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith.

(2.) At the instance of the Petitioner, the matter is being heard inally.

(3.) Heard Mr. Sharad Bhosale, learned counsel for the Petitioner and Mr. Kalel, learned A.G.P. for the Respondent No.2. As none present for the Respondent No.2-M.S.R.T.C., at our request Mr. Kalel, learned A.G.P. assisted this Court.