BHAGINI MANDAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule made returnable forthwith. Heard finally by consent of the learned counsel appearing for the parties.

(2.) On 12.04.2019, after hearing the learned counsel for the petitioner, this Court passed an order as under;

(3.) In response to the aforesaid orders, the respondent No. 2 - Nagpur Metro Rail Corporation Limited has filed an affidavit, stating in paragraph Nos. 2 to 6 as under;