KALYANI PREMGIRI GOSWAMI Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule made returnable forthwith.

(2.) Heard finally by consent of the learned counsels appearing for the parties.

(3.) It is not in dispute that the controversy involved in the present petition is covered by the decision of the Division Bench of this Court delivered on 27.06.2016 in Writ Petition No. 4321 of 2015 and other connected matters.