LAWS(BOM)-2020-8-136

MANGALA Vs. STATE OF MAHARASHTRA

Decided On August 17, 2020
MANGALA Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) Stand over to 7th September, 2020 at the request of learned AGPs in order to enable them to take instructions and file reply.

(2.) Learned counsel for petitioners submit that subject matter involved in all these petitions is similar and, as such, be taken together.

(3.) Interim relief to continue.