REGENT COMPUTRONICS PVT. LTD.

Direcotrate Of Enforcement Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

MADHU LIMAYE VS. STATE OF MAHARASHTRA [REFERRED TO]
CENTRAL BUREAU OF INVESTIGATION SPECIAL INVESTIGATION CELL 1 NEW DELHI VS. ANUPAM J KULKARNI [REFERRED TO]
STATE REP VS. N M T JOY IMMACULATE [REFERRED TO]
AMBARISH RANGSHAHI PATNIGERE VS. STATE OF MAHARASHTRA [REFERRED TO]
Y.S. JAGAN MOHAN REDDY VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]

JUDGEMENT

(1.) Rule, returnable forthwith.

(2.) Heard finally with the consent of the learned Additional Solicitor General appearing for the applicant and Mr. Rizvan Merchant, learned Counsel appearing for respondent No.2-original accused.

(3.) Mr. Merchant waives service of notice on behalf of respondent No.2 and learned A.P.P waives service of notice on behalf of respondent No.1-State.

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DIRECOTRATE OF ENFORCEMENT Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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