LAWS(BOM)-2010-2-149

RAMPRASAD RAMCHANDRA CHAVAN Vs. STATE OF MAHARASHTRA

Decided On February 08, 2010
RAMPRASAD S/O RAMCHANDRA CHAVAN Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) Admit

(2.) Learned Advocate Mr. Tathod waives service for respondent No. 5. Learned A.G.P. Mr. Thakre, waives service for respondent Nos. 1 to 4.

(3.) Appeal is taken up for final hearing by consent.