LAWS(BOM)-2016-7-1

CHISHTI FARHANUDDIN QAISERUDDIN CHISHTI Vs. STATE OF MAHARASHTRA

Decided On July 01, 2016
Chishti Farhanuddin Qaiseruddin Chishti Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) Heard.

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

(3.) This Petition is filed with the following prayer: