REGENT COMPUTRONICS PVT. LTD.

Dagdu Rambhau Aamle Appellant

V/S

DIVISIONAL COMMISSIONER Respondents

Referred Judgements :-

STATE OF NCT OF DELHI AND ANOTHER VS. SANJEEV @ BITTO [REFERRED TO]
PANDHARINATH SHRIDHAR RANGNEKAR VS. DEPUTY COMMR OF POLICE THE STATE OF MAHARASHTRA [REFERRED TO]
LT GOVERNOR NCT VS. VED PRAKASH ALIAS VEDU [REFERRED TO]
UMAR MOHAMMAD MALBARI VS. K P GAIKWAD [REFERRED TO]
GUNWANTA GAJANAN KHANDEKAR VS. SUB DIVISIONAL MAGISTRATE [REFERRED TO]
SAYYED JAFAR SAYYED NASIR VS. THE DIVISIONAL COMMISSIONER [REFERRED TO]
SUMIT S/O RAMKRISHNA MARASKOLHE VS. DEPUTY COMMISSIONER OF POLICE, ZONE1, NAGPUR [REFERRED TO]
AJAY @ GOLU SHYAM SOLANKI VS. STATE OF MAHARASHTRA THROUGH SUBDIVISIONAL MAGISTRATE, YAVATMAL [REFERRED TO]

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. By consent, heard fnally at admission stage.

(2.) The petitioner has fled this writ petition for quashing the order passed by the learned Sub-Divisional Magistrate, Pathri, Districit Parbhani i.e. respondent no.2 in the matter of 2021/MAG/Externment/Kavi, dtd. 17/09/2021 as well as the judgment and order passed by the learned Divisional Commissioner Aurangabad Division, Aurangabad i.e. respondent no.1 bearing Outward No.2021/GAD/Desk-1/Pol-1/Externment/CR-62, dtd. 07/12/2021.

(3.) Background facts are as under :

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DAGDU RAMBHAU AAMLE Vs. DIVISIONAL COMMISSIONER

Referred Judgements :-

JUDGEMENT

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