SHRIKANT S VENGURLEKAR Vs. NAGESH S GOSAVI

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. The learned Counsel for the respondents waives service. Heard finally by consent of the

(2.) The learned Counsel for the petitioner states that the impugned order passed by the Director does not show that the documents have been properly considered.

(3.) Normally, this Court would be slow in interfering with any order, confirming the adverse confidential reports. However, the learned Additional Government Advocate, on instructions, states that the respondent no.3 shall rehear the petitioner and respondent nos.1 & 2 afresh and shall decide the matter in accordance with law. The statement is accepted.