BURHANI NATIONAL EDUCATION SOCIETY Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The learned Counsel for the petitioners undertake to deposit the deficit court -fees within a period of two weeks from today.

(2.) Heard the learned Counsel appearing for the petitioner and the learned Addl. Government Pleader appearing for the respondents.

(3.) Rule. Rule made returnable forthwith. By consent of the learned Counsel for the parties, heard finally.