SUMIT SUBHASCHANDRA GANGWAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Vide order dtd. 24/3/2023, we had granted ad interim protection to the petitioner.

(2.) While granting ad interim protection the three factors weighed with us, those were:-

(3.) We have heard Shri Atul Babasaheb Dakh, learned counsel for the petitioner and Shri Aaditya Aniruddha Pande, learned counsel for the respondent/State.