REGENT COMPUTRONICS PVT. LTD.

Sunil Daulat Patil Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

VILAS SANJAY PAWAR VS. PANDHAIRNATH TUKARAM KOTSULWAR AND OTHERS [REFERRED TO.]
GUNWANTRO YESHWANTRAO DESHMUKH VS. STATE OF MAHARASHTRA [REFERRED TO]
SHUBHANGI ANIL GAWANDE VS. ADDITIONAL COLLECTOR [REFERRED TO. (4)]
NANASAHEB DHONDIRAM MUNDHE VS. ADDITIONAL COLLECTOR [REFERRED TO.]
PRATIBHA SANJAY HULLE VS. ADDITIONAL COLLECTOR [REFERRED TO . (3)]
GANGABAI VITHAL BADE VS. STATE OF MAHARASHTRA [REFERRED TO . (2)]

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. By consent heard finally.

(2.) The relevant facts, leading to file present petition as disclosed in this writ petition are as under:

(3.) On 26.09.2012, respondent No. 5 and other persons filed an application praying therein for initiating the action under Section 39 of the said Act with the Commissioner. The Commissioner remitted the matter for enquiry to respondent No. 4herein.

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SUNIL DAULAT PATIL Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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