LAWS(BOM)-2019-7-41

GAUTAM KATHALU HIWALE Vs. STATE OF MAHARASHTRA

Decided On July 04, 2019
Gautam Kathalu Hiwale 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.