SYED ARBAZ SYED AKHTAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard fnally by the consent of the parties.

(2.) On 07.09.2020, when this matter was heard by the earlier bench, the following observation was made in paragraph nos.1 and 2:

(3.) We have considered the extensive submissions of the learned counsel for the respective parties. The petitioner has put-forth prayer clause (C) which reads as under: