LAWS(BOM)-2020-5-91

SAMEER MANOHARLAL TEKWANI Vs. STATE OF MAHARASHTRA

Decided On May 26, 2020
Sameer Manoharlal Tekwani Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) Hearing was conducted through Video Conferencing and the learned Counsel for the parties agreed that the audio and visual quality was proper.

(2.) Admit. Heard finally by consent of learned Counsel appearing for the parties.

(3.) Notice for final disposal of the matter was issued. Reply has also been filed by respondent no.1.