LAWS(BOM)-2023-8-135

BADRUDDIN SADRUDDIN MANIHAR Vs. STATE OF MAHARASHTRA

Decided On August 21, 2023
Badruddin Sadruddin Manihar Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) Rule.

(3.) Rule is made returnable forthwith, with the consent of both the parties.