LAWS(BOM)-2021-9-238

AVISHEK ASIT MITRA Vs. STATE OF MAHARASHTRA

Decided On September 20, 2021
Avishek Asit Mitra 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.