MEERA NARAYAN UNAWANE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally with the consent of the parties.

(2.) By the present Petition under Article 226 of the Constitution of India, the Petitioners have put forth prayer clauses 'B' and 'C' as under:-

(3.) By an order dtd. 6/6/2019, this Court issued notice to the Respondents and granted interim relief thereby restraining the Respondents from effecting recovery pursuant to the impugned communications dtd. 27/9/2013, 9/1/2014, 9/4/2014 and 3/10/2015, issued by Respondent Nos. 3 and 4.