DINKARRAO ABA KRISHNAJI PATIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD all the learned Counsel.

(2.) ON a motion made by Shri Bhosale, name of the fourth respondent Karkhana is deleted. Liberty to add names of the other requisitionists. Such amendment to be carried out within two weeks from today. Shri Desai undertakes to file Vakalatnama within three weeks for the other requisitionists who are to be added as per leave to amend granted above.

(3.) THIS petition can be disposed of at the stage of admission itself. Since there is no dispute on the facts as they emerge upon hearing the learned Counsel mentioned above.