LAWS(BOM)-2020-11-127

TULSHIRAM Vs. STATE OF MAHARASHTRA

Decided On November 04, 2020
TULSHIRAM Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) Heard both sides.

(2.) Since arguable points are made, the appeal is admitted.

(3.) By consent the appeal is taken up for final disposal.