XYZ Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr.Jain, learned Counsel for the Petitioner; Ms.Purav, learned AGP for Respondent Nos.1 and 4; and Mr.Apte, learned Counsel for Respondent Nos.2 and 3.

(2.) On 07/09/2021 we had passed the following order :

(3.) Today, when the matter is called upon, learned AGP has placed before us a report of the Medical Board enclosed to letter dated 13/09/2021. We have perused the report. The report reads as under :