NITA GOPALRAO DALVI Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) On 20/2/2025, in the backdrop of the order dtd. 29/1/2025, we had passed the following order :

(3.) The view taken by this Court in Vijay Appaso Dhavale (supra) has been sustained by the Hon'ble Supreme Court while dismissing SLP (Civil) Appeal No. 2367 of 2022, vide order dtd. 21/2/2022. The law has, thus, crystallized.