LAWS(BOM)-2020-3-581

RAMESH BHUJANGRAO SOLANKE Vs. STATE OF MAHARASHTRA

Decided On March 04, 2020
Ramesh Bhujangrao Solanke Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) Heard both sides.

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

(3.) By consent the appeals are taken up for final disposal.