LAWS(BOM)-2011-5-91

KRUSHNA NAMDEO KANADJE Vs. STATE OF MAHARASHTRA

Decided On May 05, 2011
KRUSHNA NAMDEO KANADJE Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) P.C. Rule. Rule made returnable forthwith.

(2.) THE petition is heard finally with the consent of the learned counsel for the parties.