SADGURU SALES Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule.

(2.) Rule made returnable forthwith. With consent of the parties, matter is taken up for final hearing immediately.

(3.) Heard Mr. Deshmukh the learned counsel for the petitioner and Mr. Kasare the learned counsel for the respondent no. 2. Perused the copies of the relevant documents.