REGENT COMPUTRONICS PVT. LTD.

RANJANA, BABASAHEB SATURE Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

ANANDRAO TOHLUJI V. NAMDEORAO LALWANJI SONTAKKEY AND OTHERS AND KUM. [REFERRED TO]
KAILASH SANKAR V. SMT. MAYA DEVI [REFERRED TO]
SYED YAKOOB VS. K S RADHAKRISHNAN [REFERRED TO]
PUNJABRAO VS. D P MESHRAM [REFERRED TO]
C M ARUMUGAM VS. S RAJGOPAL [REFERRED TO]
PRINCIPAL GUNTUR MEDICAL COLLEGE GUNTUR VS. Y MOHAN RAO [REFERRED TO]
SOOSAI MOVEMENT FOR PROTECTION OF HUMAN RIGHTS OF MARGINALIS COMMUNIES VS. UNION OF INDIA [REFERRED TO]
MANGALA PARASHRAM KELKAR VS. STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) WE have heard the arguments of the learned Counsel for the respective parties spread over two continuous days and perused the record from the Scrutiny Committee as well as the registers maintained by saint Joseph Church at Borsor. We have proceeded with the hearing of the petition so as to decide it at the admission stage itself, more so when the original complainant i. e. respondent no. 7 has filed an affidavit-in-reply. Thus, the writ petition was ready in all respects for decision at the time of admission itself.

(2.) RULE.

(3.) THE learned Counsel for the respondents waive service.

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RANJANA Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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