HAMUMANT SHANKAR DALVI Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule returnable forthwith. With the consent of the learned counsel for the parties, the petitions are taken up for final hearing.

(2.) Mr.Yawalkar, learned Additional Government Pleader waives service of Rule for Respondent Nos.1 to 3 in W.P.No.12777/2017 and Mr.P.S.Patil, learned Additional Government Pleader waives service of Rule for Respondent Nos.1 to 4 in W.P.No.12781/2017.

(3.) Mr.Shelke, learned counsel waives service of Rule for Election Commissioner.