VIVEK Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) The petitioner has put forth prayer clause A and B as under :-

(3.) Having considered the strenuous submissions of the learned Advocates for the respective sides on 13/9/2022, 16/9/2022, 3/10/2022 and today, we find that certain dates and events need mention as under :-