LAWS(BOM)-2023-8-563

GOVIND POSLYA GAVIT Vs. COMPETENT AUTHORITY

Decided On August 03, 2023
Govind Poslya Gavit Appellant
V/S
COMPETENT AUTHORITY Respondents

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally by consent of the parties.

(2.) This matter was heard extensively on 1/8/2023 and on 2/8/2023. Since the hearing concluded in the late hours, we have posted the matter today for dictating the order in open Court.

(3.) The Petitioners have put forth prayer clauses (B) and (C) as under: