LAWS(BOM)-2014-2-112

RAJENDRA RAMESHWARDAS GINDODIYA Vs. STATE OF MAHARASHTRA

Decided On February 25, 2014

Rajendra Rameshwardas Gindodiya Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

BHAVNAGAR UNIVERSITY VS. PALITANA SUGAR MILL PRIVATE LIMITED [REFERRED TO]
GIRNAR TRADERS VS. STATE OF MAHARASHTRA [REFERRED TO]
BABURAO DHONDIBA SALOKHE VS. KOLHAPUR MUNICIPAL CORPORATION [REFERRED TO]
SHRIRAMPUR MUNICIPAL COUNCIL VS. SATYABHAMABAI BHIMAJI DAWKHER [REFERRED TO]
STATE OF MAHARASHTRA VS. BHAKTI VEDANTA BOOK TRUST [REFERRED TO]

JUDGEMENT

(1.) Heard learned Advocates for the respective parties.

(2.) Rule.

(3.) By consent, Rule made returnable forthwith and the petition is taken up for final disposal.

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