REGENT COMPUTRONICS PVT. LTD.

Uttam Jagannath Lungare Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

RAM RAM NARAIN MEDHO VS. THE STATE OF BOMBAY [REFERRED TO]
NARAYAN VS. ASSTT REGISTRAR CO OPERATIVE SOCIETIES YAVATMAL [REFERRED TO]
BHASKAR LAXMAN RANE VS. GURUDEV NITYANAND CO OPERATIVE HOUSING SOCIETY LIMITED [REFERRED TO]
KOLHAPUR ZILLA SAHAKARI DOODH UTPADAK SANGH MARYADIT VS. STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

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

(2.) By an order dated 25th April 2001, this Court had admitted this petition and had granted interim relief in terms of prayer clause (D) which reads thus;

(3.) So, the petitioner herein was protected by the orders of this Court for the last about 13 years.

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UTTAM JAGANNATH LUNGARE Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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