REGENT COMPUTRONICS PVT. LTD.

SHESHRAO Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

R P KAPUR VS. STATE OF PUNJAB [REFERRED TO]
STATE OF KARNATAKA VS. L MUNISWAMY [REFERRED TO]
SHAMSHER SINGH ALIAS SHERA VS. STATE OF HARYANA [REFERRED TO]
GIAN SINGH VS. STATE OF PUNJAB [REFERRED TO]
NARINDER SINGH VS. STATE OF PUNJAB [REFERRED TO]
THE STATE OF MADHYA PRADESH VS. LAXMI NARAYAN AND OTHERS [REFERRED TO]

JUDGEMENT

(1.) Heard.

(2.) Admit.

(3.) This application poses a question about propriety in invoking inherent powers of this Court in the premise of a settlement, after recording of the evidence of material witnesses.

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SHESHRAO Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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