LAWS(BOM)-2022-10-58

DANISH SHADAB SHAKEEL AHMED Vs. STATE OF MAHARASHTRA

Decided On October 20, 2022
Danish Shadab Shakeel Ahmed Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) Heard.

(2.) RULE. Rule made returnable forthwith.

(3.) Heard finally by consent of the parties.