LAWS(BOM)-2022-3-57

DIKSHA BABANRAO SHIRSAT Vs. STATE OF MAHARASHTRA

Decided On March 10, 2022
Diksha Babanrao Shirsat Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) Rule.

(2.) Mrs. Deshpande, learned A.G.P. waives service on behalf of respondent nos.1 to 4 and Mr. Jadhav, learned Counsel on behalf of respondent no.5.

(3.) Rule is made returnable forthwith.