SANJAY K. ASHER Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This matter has been produced for Speaking to the Minutes of the order dtd. 19/6/2023.

(2.) Learned Counsel for the petitioner in all the aforesaid petitions states that there was an interim order operating in all the petitions mentioned in para 1 and para 3 of the order dated 19 th June 2023.

(3.) Accordingly, the words "Interim relief, if any, in the said petitions to continue till 17/7/2023" shall be added in the aforesaid order dtd. 19/6/2023.