LAWS(BOM)-2010-8-15

AMOL SANJAY SARWADE Vs. UNION OF INDIA

Decided On August 10, 2010
AMOL SANJAY SARWADE Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) Rule.

(2.) Rule made returnable forthwith.

(3.) By consent of the learned counsel for the parties, petition is heard and finally decided at the stage of admission.