BABY SAROJA UDYACHANDJI PATANI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) RULE. Rule is made returnable forthwith on the request of the learned Counsel for the parties.

(2.) SHRI R. S. Deshmukh, learned Assistant Government Pleader, waives notice for the respondents No. 1, 2 and 3 and Shri S. C. Bora, learned Counsel, waives notice for the respondents No. 5 and 6.

(3.) ON the request of the learned Counsel for the petitioner, the name of the respondent No. 7 is deleted.