PRAVIN GIRISH CHAMARIA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This petition was directed to be listed for final disposal on 13/2/2025 at 2:30 p.m. by order dtd. 11/2/2025. Accordingly, Rule. The Rule is made returnable immediately at the request and with the consent of learned counsel for the parties.

(3.) By instituting this petition, the Petitioners seek the following substantive reliefs: -