REGENT COMPUTRONICS PVT. LTD.

GOKUL TRIMBAK DARADE Appellant

V/S

STATE OF MAHARASHTRA THROUGH POLICE INSPECTOR Respondents

Referred Judgements :-

DR. ARVIND BARSAUL,ETC. VS. STATE OF MADHYA PRADESH & 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]
ABASAHEB YADAV HONMANE VS. STATE OF MAHARASHTRA [REFERRED TO]
ANJUSINGH PRAMODSINGH RAJPUT VS. STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) Learned Adv. Mr. Y.B. Bolkar has filed Vakalatnama for respondent no.2, and also filed affidavit in reply of respondent no.2, and same are taken on record.

(3.) At the request of learned Adv. Mr. Y.B. Bolkar, for respondent no.2, leave granted to carry out amendment in paragraph 5 in the affidavit in reply filed by respondent no.2. Amendment be carried out forthwith.

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GOKUL TRIMBAK DARADE Vs. STATE OF MAHARASTRA

Referred Judgements :-

JUDGEMENT

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