PRAKASH B. GAULKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) At the outset, learned counsel for the applicant seeks leave to amend the prayer clauses as well as C.R. number at serial No. 1 of paragraph No. 4.

(2.) Leave granted. Amendment to be carried out forthwith during the course of the day.

(3.) By this application, applicant seeks relaxation/modification of the order dtd. 20/10/2022 passed by this Court in the aforesaid Writ Petition in particular paras 3, 5 and 6 of the said petition.