LAWS(BOM)-2023-6-558

AKSHAY MAHESH DAVE Vs. STATE OF MAHARASHTRA

Decided On June 30, 2023
Akshay Mahesh Dave Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) Leave to amend. Amendment to be carried out forthwith.

(2.) Rule.

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