REGENT COMPUTRONICS PVT. LTD.

SUNIL TONDON Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

RAM LAL NARANG OM PRAKASH NARANG VS. STATE DELHI ADMINISTRATION :STATE DELHI ADMINISTRATION [REFERRED TO]
BHAGWAN SAMARDHA SREEPADA VALLABHA VENKATA VISHWANDADHA MAHARAJ VS. STATE OF ANDHRA PRADESH [REFERRED TO]
T T ANTHONY VS. STATE OF KERALA [REFERRED TO]
STATE OF A P VS. A S PETER [REFERRED TO]
RAMA CHAUDHARY VS. STATE OF BIHAR [REFERRED TO]
MITHABHAI PASHABHAI PATEL VS. STATE OF GUJARAT [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. Singh, learned Senior Counsel for the petitioner, Mr. Ponda, learned Counsel for respondent No. 2 and Mrs. Pai, learned A.P.P. for the State.

(2.) In this Petition, the petitioner has made the following prayer:

(3.) Counsel for the parties addressed the Court only on the aforesaid prayer made in the Petition.

Click here to view full judgment.

SUNIL TONDON Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address