LAWS(BOM)-2019-4-80

SAVITA DEVIDAS ADHANE Vs. STATE OF MAHARASHTRA

Decided On April 10, 2019
Savita Devidas Adhane Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) Heard the learned counsel for the respective parties.

(2.) Rule.

(3.) By consent, Rule is made returnable forthwith and the petition is taken up for final hearing.