LAWS(BOM)-2023-1-216

VIHAR RAJUBHAI SHAH Vs. STATE OF MAHARASHTRA

Decided On January 02, 2023
Vihar Rajubhai Shah Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) Heard.

(2.) Rule.

(3.) Rule is made returnable forthwith. With the consent of the parties, petition is taken up for final disposal.