SANJAY BHAVSINGH PATIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) On 30/1/2025, we had passed the following order :

(3.) Today, the learned Addl.GP is instructed by the Chairman of the Standing Medical Board, Sir J.J.Group of Hospital to seek time to verify the signatures.