LAWS(BOM)-2021-11-165

SUBHASH WAMANRAO PATIL Vs. STATE OF MAHARASHTRA

Decided On November 24, 2021
Subhash Wamanrao Patil Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) Heard.

(2.) For the reasons stated in the application, the application is allowed and disposed of.

(3.) The amendment be carried out forthwith.