MANJU RAMESH JAISWAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard both sides.

(2.) Leave to amend to correct the name of respondent No.5. Amendment be carried out on or before 16th October, 2019.

(3.) Mr.Naidu says that he has instructions to represent the amended respondent No.5. The Vakalatnama authorising the advocate to waive service and accept notice for respondent No.5 shall be filed on or before 22nd October, 2019. M.M.Salgaonkar