LAWS(BOM)-2021-11-254

ARUN Vs. STATE OF MAHARASHTRA

Decided On November 05, 2021
ARUN Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) Heard.

(2.) Issue notice to the respondents returnable on 15/11/2021.

(3.) Learned Addl. G. P. Waives service of notice for respondent Nos. 1, 3 and 4.