LAWS(BOM)-2011-9-102

M RAMESH KUMAR Vs. STATE OF MAHARASHTRA

Decided On September 12, 2011
M Ramesh Kumar Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) Heard Mr.Janak Dwarkadas with Mr.Shetty, the learned counsel for the petitioner, Mr.Ravi Kadam, the learned Advocate General with Mr.Saluja, A.G.P. and Mr.Mihir Desai for respondent No.5.

(2.) Rule.

(3.) Respondents waive service.