AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
6 paragraphs · 75 wordsRevati Mohite Dere, CJ
Heard learned Senior counsel for the petitioners.
Issue notice to the respondents returnable by 19th May, 2026.
Ms O.A.I. Bang, learned GA waives notice on behalf of the respondent No. 1 and seeks time to take instructions.
In addition to Court notice, learned counsel for the petitioners to serve the respondent No. 2 by private/dasti notice and file affidavit of service before the next date.
Stand over to 19th May, 2026.