LAWS(BOM)-2021-3-299

DWARKADAS Vs. STATE OF MAHARASHTRA

Decided On March 12, 2021
DWARKADAS Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) Heard both sides.

(2.) Since arguable points are made, the appeal is admitted.

(3.) By consent the appeal is taken up for final disposal.