LAWS(BOM)-2020-3-603

RAMESH RAGHOJI MARBATE Vs. STATE OF MAHARASHTRA

Decided On March 04, 2020
Ramesh Raghoji Marbate Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) Heard.

(2.) Admit.

(3.) Heard finally with the consent of learned Advocates appearing for the parties.