RR REALTORS Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule returnable forthwith.

(2.) These two Petitions have been pending since 2019. There are Affidavits in Reply and Rejoinder. By consent, Rule is made returnable forthwith and the Petitions are taken up for hearing and final disposal. In any case, by our order dtd. 19/6/2023, we put parties to notice that we would dispose of the Petitions finally on the adjourned date.

(3.) We have heard counsel for the parties.