LAWS(BOM)-2022-5-83

SHANKAR M. GOWEKAR Vs. DIVISIONAL TRANSPORT OFFICERS

Decided On May 13, 2022
Shankar M. Gowekar Appellant
V/S
Divisional Transport Officers Respondents

JUDGEMENT

(1.) By the present petition, the Petitioner has prayed for the following reliefs:-

(2.) Briefly the relevant facts are stated as under:-

(3.) Ms. Seema Chopda, learned counsel appearing for the Petitioner has made the following submissions:-