LAWS(BOM)-2025-12-175

SANGITA ANIL MANGLEKAR Vs. STATE OF MAHARASHTRA

Decided On December 19, 2025
Sangita Anil Manglekar Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) By the present Petition, the Petitioner has put forth the following prayers :

(2.) SUBJECT MATTER :

(3.) Considering the subject matter of the Petition, we deem it appropriate to dispose the Writ Petition finally by consent of the parties.