REGENT COMPUTRONICS PVT. LTD.

Gautam Govindrao Wagh Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

O P GUPTA VS. UNION OF INDIA [REFERRED TO]
KARTAR SINGH KRIPA SHANKAR RAI VS. STATE OF PUNJAB [REFERRED TO]
STATE OF ANDHRA PRADESH VS. N RADHAKISHAN [REFERRED TO]
K SUKHENDAR REDDY VS. STATE OF ANDHRA PRADESH [REFERRED TO]
UNION OF INDIA VS. DIPAK MAIL [REFERRED TO]
AJAY KUMAR CHOUDHARY VS. UNION OF INDIA (UOI) AND ORS. [REFERRED TO]

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally by consent of the learned Advocates for the respective sides.

(2.) The Petitioner has put forth prayer clause (B), which reads as under :-

(3.) We have considered the submissions of the learned Advocates for the respective sides. With their assistance, we have gone through the Petition paper book.

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GAUTAM GOVINDRAO WAGH Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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