LAWS(BOM)-2023-12-145

SANDEEP CHUDAMAN SHINDE Vs. STATE OF MAHARASHTRA

Decided On December 08, 2023
Sandeep Chudaman Shinde Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

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

(2.) The Petitioners have put-forth prayer clause-B, B1, B2 and B3 as under:

(3.) This matter was heard at length on 6/12/2023, 7/12/2023 and today.