LAWS(BOM)-2024-3-109

VIDHI MANOJ PANDIT Vs. STATE OF MAHARASHTRA

Decided On March 20, 2024
Vidhi Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule is made returnable forthwith.

(3.) Heard finally with the consent of the learned counsels for the respective parties.