DEEPAK T. KAUL Vs. SHASHI THAKAR

JUDGEMENT

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

(2.) The Petitioner has put forth prayer clauses (a) and (b), as under :

(3.) On 10/1/2025, this Court (Coram: Bharati Dangre and Ashwin D. Bhobe, JJ.), in Interim Application No. 15713 of 2023, had passed the following order :