SUNIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) By this petition, the petitioner has put-forth prayer clauses (C), (D) and (E) as under:-

(3.) This matter was heard extensively on 18/11/2021. Having noted the submissions of the learned Counsel for the respective sides, we had passed the following order:-