LAWS(BOM)-2013-3-218

USHA MUNNA UPADHYAY Vs. STATE OF MAHARASHTRA

Decided On March 15, 2013
Usha Munna Upadhyay Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) Rule.

(2.) Rule made returnable forthwith. The learned APP waives service.

(3.) By consent, heard finally forthwith.