LAWS(BOM)-2025-1-209

KAMAL SEVAKRAM JADHAWANI Vs. STATE OF MAHARASHTRA

Decided On January 23, 2025
Kamal Sevakram Jadhawani Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) Before us there are two interconnected Writ Petitions.

(2.) In Writ Petition No.747 of 2024, Petitioners-Jadhawani 's seek the following substantive reliefs:

(3.) In Writ Petition No.3865 of 2024, Petitioners-Chamankar 's seek the following substantive reliefs: