LAWS(BOM)-2023-6-331

PRADEEP SHEKHAR SHETTY Vs. STATE OF MAHARASHTRA

Decided On June 14, 2023
Pradeep Shekhar Shetty Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) By this petition, the petitioner seeks the following substantive reliefs :

(3.) As far as prayer clause (d) is concerned, learned counsel does not press the said prayer and seeks liberty to file appropriate proceedings before the appropriate court with respect to the said prayer clause.