LAWS(BOM)-2023-4-58

HITESH DHOKKAD Vs. STATE OF MAHARASHTRA

Decided On April 05, 2023
Hitesh Dhokkad Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) Heard.

(2.) Rule.

(3.) Rule is made returnable forthwith. With the consent of the parties, the petition is taken up for final disposal at the stage of admission itself.