LAWS(BOM)-2003-9-56

STASTE OF MAHARASHTRA Vs. BALU MITHU DHAMKE

Decided On September 16, 2003
STATE OF MAHARASHTRA Appellant
V/S
BALU MITHU DHAMKE Respondents

JUDGEMENT

(1.) RULE.

(2.) RETURNABLE forthwith. Learned counsel for the respondent waives service.

(3.) BY consent, taken up for hearing and final disposal,