LAWS(BOM)-2020-9-258

SAGAR SATISH TAYADE Vs. STATE OF MAHARASHTRA

Decided On September 28, 2020
Sagar Satish Tayade Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) Hearing was conducted through Video conferencing and the learned counsel agreed that the audio and visual quality was proper.

(2.) Head Shri A.A. Dhawas, the learned counsel for the applicants.

(3.) Issue notice to the non-applicants.