LAWS(BOM)-2023-7-68

AYESHA MANSOOR DANWADE Vs. STATE OF MAHARASHTRA

Decided On July 05, 2023
Ayesha Mansoor Danwade Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule is made returnable forthwith. Learned AGP waives service for all the respondents.

(3.) At the joint request, the matter is heard finally at the stage of admission.