MAHESHKUMAR DHUDALAL JOSHI Vs. BRAHMAN (RAJGOR) SHANTIJI BHANAJI

JUDGEMENT

(1.) By way of present writ-application under Article 226 of the Constitution of India the writ-applicant has prayed for the following reliefs :-

(2.) Brief facts as stated by the writ-applicant herein for adjudication read thus :-

(3.) Being aggrieved by the said order dtd. 24/4/2019 the writ-applicant herein has approached this Court.