REGENT COMPUTRONICS PVT. LTD.

SAYYED TAREQUE ALI Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

DR. ARVIND BARSAUL,ETC. V. STATE OF MADHYA PRADESH AND ANOTHER [REFERRED TO]
ABASAHEB YADAV HONMANE V. THE STATE OF MAHARASHTRA AND ANOTHER [REFERRED TO]
B S JOSHI VS. STATE OF HARYANA [REFERRED TO]
Mansur A Khan VS. State of Maharashtra [REFERRED TO]
SWATI PRADEEP GOSWAMI VS. STATEOF MAHARASHTRA [REFERRED TO]
JITENDRA S BHADORIA VS. STATE OF MAHARASHTRA [REFERRED TO]
ANJUSINGH PRAMODSINGH RAJPUT VS. STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) Shri S.S. Kingaonkar, advocate has filed Vakalatnama for respondent No. 2 and also affidavit in reply on behalf of respondent No. 2 and same are taken on record.

(2.) Rule. Rule made returnable forthwith. With the consent of the learned counsel for the parties taken up for final hearing. Heard respective learned counsel for the parties.

(3.) Respondent No. 2 is present in person before the court and he admitted the contents of the affidavit in reply filed by him and categorically stated that he does not wish to prosecute the matter any further.

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SAYYED TAREQUE ALI Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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