LAWS(BOM)-2010-12-33

STATE OF MAHARASHTRA Vs. SHRIKRISHNA JAGANNATH LASKHARE

Decided On December 02, 2010
STATE OF MAHARASHTRA Appellant
V/S
SHRIKRISHNA JAGANNATH LASKHARE Respondents

JUDGEMENT

(1.) Heard Mrs. Thakur, learned A.G.P. for the petitioner and Mr. M.S. Karnik, learned Counsel for the respondent.

(2.) Rule. Respondent waives service.

(3.) Petition is heard finally.