SUNIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) Leave to file on record a Pursis marked as document-A along with three documents marked as documents-A1, A2 and A3 is granted and copies of Pursis and documents be furnished to learned AGP forthwith.

(3.) Rule. Rule made returnable forthwith. Heard finally by consent of learned counsel for the parties.