LAWS(BOM)-2005-12-39

LEHAR COMMUNICATION PVT LTD Vs. STATE OF MAHARASHTRA

Decided On December 23, 2005
LEHAR COMMUNICATION PVT.LTD. Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) Heard Counsel for the parties.

(2.) Arguable questions are raised.

(3.) Rule. Rule made returnable forthwith by consent.