M/S. RELIANCE ENTERPRISES Vs. MOHAMAD NAIEM SHAIKH

JUDGEMENT

(1.) Mr. Godbole, learned counsel for the petitioners, in each of the petitions, craves leave to delete respondent Nos.2 to 4. Leave is granted. Amendment to be carried out forthwith.

(2.) Heard learned counsel for the parties.

(3.) Rule. With the consent of and at the request of learned counsel for the parties, Rule is made returnable forthwith.