LAWS(BOM)-2020-3-71

C.H. SHARMA Vs. STATE OF MAHARASHTRA

Decided On March 30, 2020
C.H. Sharma Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) Heard Shri Vijay Namdeorao Kolhe, Joint Director, Accounts and Treasuries, Nagpur Division, Nagpur, who is personally present in the Court.

(2.) Shri S.Y. Deopujari, learned Government Pleader has produced before me a reply on affidavit filed by the Joint Director, Accounts and Treasuries, Nagpur Division, Nagpur. Reply is taken on record.

(3.) This reply has been filed in response to the directions issued by this Court on 26th March, 2020 feeling concerned about the deadline of 27th March, 2020 fixed for submitting paytreasury bills by Circular dated 24.3.2020.