SUNIL VISHWANATH MADAVI Vs. CHIEF SECRETARY

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) On 9/6/2023, an adjournment was applied for by Mr Bhosle on the ground that the senior counsel engaged to appear in this matter was in some difficulty. Accordingly, this matter was adjourned to 23/6/2023 by clarifying that this petition would be taken for final disposal.

(3.) The parties have already completed their pleadings. Accordingly, we issue Rule. Given the order made on 9/6/2023, learned counsel for the parties were heard finally and at length.