REGENT COMPUTRONICS PVT. LTD.

PRABHAKAR J.LAVAKARE Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

ST. DAVIDS COLLEGE,LAMPETER V. MINISTRY OF EDUCATION [REFERRED TO]
DAL AT ABASAHEB SOLUNKE VS. DRB S MAHAJAN [REFERRED TO]
OXFORD UNIVERSITY PRESS VS. COMMISSIONER OF INCOME TAX [REFERRED TO]
ISPAT INDUSTRIES LTD VS. COMMISSIONER OF CUSTOMS MUMBAI [REFERRED TO]
Y K BAMMI VS. JAWAHARLAL NEHRU UNIVERSITY [REFERRED TO]

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) Rule. Rule made returnable forthwith, by consent. Mr. Nargolkar waives notice for Respondent Nos.1 and 2. Mrs. Kulkarni waives notice for Respondent Nos. 3 and 4.

(3.) As short question is involved, Petition is taken up for final disposal forthwith, by consent.

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PRABHAKAR J LAVAKARE Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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