NEHA CHANDRAKANT SHROFF Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Leave granted.

(2.) This appeal arises from the impugned judgment passed by the High Court of Judicature at Bombay dtd. 30/4/2024 in Writ Petition No.2135 of 2009 by which the Writ Petition filed by the appellants herein against the State of Maharashtra and Others came to be rejected. The impugned judgment dtd. 30/4/2024 reads thus:-

(3.) Heard the learned counsel appearing for the appellants and Mr. Shreyas Lalit, the learned counsel appearing for the State of Maharashtra and others.