MANJULA M THAKKAR Vs. SHIVSHAKTI ENTERPRISES

JUDGEMENT

(1.) LEAVE to amend granted.

(2.) RULE. Returnable forthwith.

(3.) THE learned Counsel for the petitioner submits that no relief is sought in the petition against respondents Nos. 1 and 2 and therefore service may be dispensed with on them. Mr. Nargolkar, Assistant Government Pleader, waives service on behalf of respondent No. 3.