REGENT COMPUTRONICS PVT. LTD.

HEMCHANDRA MADHAV KULKARNI Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

SYED ABRARUL HASSAN HABIB HIDAYATULLAH VS. UNION OF INDIA [REFERRED TO]
GOVERNMENT OF ANDHRA PRADESH VS. SYED MOHAMMAD KHAN [REFERRED TO]
KEDAR PANDEY VS. NARAIN BIKRAN SAH [REFERRED TO]
ALLAH BANDI VS. GOVT OF UNION OF INDIA UOI [REFERRED TO]
SHARAFAT ALI KHAN VS. STATE OF UTTAR PRADESH [REFERRED TO]

JUDGEMENT

(1.) RULE. SHRI. Mulani and shri Chavan waive service for respondent no. 1 and respondent nos. 2 and 3 respectively.

(2.) BY consent, rule is made returnable forthwith.

(3.) THIS is a petition under Article 226 seeking to issue an appropriate writ, order or direction to quash and set aside the letter dated 20th February, 2001 and to issue passport to both the petitioners treating them as Indian citizens.

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HEMCHANDRA MADHAV KULKARNI Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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