LAWS(BOM)-2021-7-96

DHARAMDAS (DHAMU) ARJANSING MALKANI Vs. STATE OF MAHARASHTRA

Decided On July 16, 2021
Dharamdas (Dhamu) Arjansing Malkani Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) Heard.

(2.) Rule.

(3.) Learned Counsel for the respondents waive service.