PRAMOD DATTATRAYA MHASKE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule made returnable forthwith. Heard by consent.

(2.) Learned Assistant Government Pleader waives service for respondent nos.1 to 3. Learned Advocates appearing for respondent nos.4 and 5 waive service for the respective respondents.

(3.) By way of present petition, the petitioner challenges the orders dated 7th May 2007 and 9th July 2007 passed by respondent no.2.