REGENT COMPUTRONICS PVT. LTD.

KALYANI SANGAPPA SADASHIVAPPA Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

SHIVAPPA BHUJANAPPA BEMBALE VS. STATE OF MAHARASHTRA AND ANR [REFERRED TO]
HARISCHANDRA VS. STATE OF MAHARASHTRA AND OTHERS [REFERRED TO]
BASIC SHIKSHA PARISHAD VS. SUGNA DEVI [REFERRED TO]
REGIONAL MANAGER BANK OF INDIA VS. ANITA NANDRAJOG [REFERRED TO]
PARSHURAM VITHOBA BHANDARE VS. STATE OF MAHARASHTRA [REFERRED TO]
SHANKARLAL NANDKISHORE DHAMAT VS. STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) This petition was heard for admission by this Court on 08 03 2011 when this Court issued notice for final disposal. The matter was adjourned time to time on the request of the Counsel appearing for the parties and on 04 01 2012 the matter is heard finally, however, the same is listed today for dictating the judgment.

(2.) Rule made returnable forthwith. With the consent of the parties heard finally.

(3.) The background facts as disclosed in the petition are as under :

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KALYANI SANGAPPA SADASHIVAPPA Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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