LAWS(BOM)-2014-4-18

SANDHYA HEMANT SALUNKE Vs. STATE OF MAHARASHTRA

Decided On April 02, 2014
Sandhya Hemant Salunke Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

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

(2.) Rule.

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