SHRI VALMIKI BHANUDAS CHANDANE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) On the basis of the oral permission granted by this Court, the Petitioner has carried out amendment by incorporating Prayer Clause (b1) to the Petition.

(2.) Heard learned counsel appearing for the Petitioner and the learned counsel appearing for the third Respondent as well as the learned AGP for the first Respondent State.

(3.) Rule. The learned AGP waives service for the first Respondent and the Advocate for the third Respondent waives service.