ANIL MURLIDHAR KAKDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Petitioners have put forth prayer clauses (C), (D) and (E), as under:-

(2.) These Petitioners have preferred this petition through one Kalyan Kundlikrao Dugle, occupation is private service, who claims to be a power of attorney holder.

(3.) By order dtd. 25/11/2022 passed by this Court [Coram: Mangesh S. Patil and Y. G. Khobragade, JJ.], notice was issued subject to the issue of maintainability being considered.