LAWS(SC)-2004-7-54

JAMSHED N GUZDAR Vs. STATE OF MAHARASHTRA

Decided On July 14, 2004
JAMSHED N.GUZDAR Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) This is a group of matters raising common/connected questions of lawfor hearing by the Constitution Bench.

(2.) The parties are represented by a number of different counsel.

(3.) To expedite the hearing and decision, the following directions are made: