LAWS(BOM)-2021-9-277

SANATKUMAR K. JAIN Vs. STATE OF MAHARASHTRA

Decided On September 16, 2021
Sanatkumar K. Jain Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) Heard.

(2.) Rule.

(3.) With consent of the learned counsel for the parties, matter is taken up for fnal hearing forthwith.