DHANASHREE KALPESH NAGREKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The learned counsel appearing for the petitioner, on instructions, seeks leave to delete the names of the respondent Nos.1 and 3.

(2.) Leave granted. The names of the respondent Nos.1 and 3 stand deleted. Amendment be carried out forthwith.

(3.) Rule. Rule made returnable forthwith and, with the consent of the learned counsels for the parties, petition is taken up for final hearing.