PRAGATI Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) On 29/11/2022, we had considered the submissions of the learned advocate, Shri Zakade, on behalf of the petitioner and had passed the following order:-

(3.) The learned senior advocate, Shri Sapkal, appeared as amicus curiae and has assisted the Court on the following issue:-