JAHANGIR YUSUF QURESHI Vs. STATE OF MAHARASTRA

JUDGEMENT

(1.) Rule. By consent made returnable forthwith.

(2.) Heard learned Advocate Shri. B. G. Kulkarni for the petitioners learned A. G. P. Shri. P. D. Kothari, for respondent Nos. 1, 3 and 4. learned Advocate Shri. P. C. Marpakwar for respondent No. 2 and learned Advocate Shri. M. V. Mohokar for Respondent No. 5.

(3.) Learned Advocate Shri. Mohokar and learned A. G. P. Shri. Kothari argued in favour of the order, while learned Advocate Shri. Marpakwar stated that spirit in issuing Circular dated 15th June, 1996 be taken into account.