Ravi Yashwant Bhoir v. Chief Minister And Others

Order

1. The petitioner is directed to delete Respondent 1 from the array of parties. Issue notice to Respondents 2 to 5 returnable within four weeks.

2. The learned counsel on behalf of Respondent 5 appears and accepts notice. Counter-affidavit, if any, may be filed within four weeks. Interim order to continue.

Court Masters