SAGUN VASANT NAIK Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) When the Notice of Motion in the above Writ Petition was placed before us, it was agreed by both sides that the petition itself would have to be disposed of finally. Depending upon the outcome of the Writ Petition, the Notice of Motion would not survive.

(2.) It is upon this agreement between the parties that we pass this final order on the Writ Petition.

(3.) Rule. The respondent Nos.1 to 4 waive service. By consent, rule is made returnable forthwith.