REGENT COMPUTRONICS PVT. LTD.

ROHIDAS SHANKAR GADEKAR Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

DARYAO HURMAT S O SATWA MAHENDRA LAL JAINI ROOP CHAND BRUHAN KUMAR SADASHIV RAMCHANDRA DALVI VS. STATE OF UTTAR PRADESH [REFERRED TO]
LAL CHAND VS. RADHA KRISHAN [REFERRED TO]
TATA CELLULAR VS. UNION OF INDIA [REFERRED TO]
D S THIMMAPPA VS. SIDDARAMAKKA [REFERRED TO]
SADASHIV H PATIL VS. VITHAL D TEKE [REFERRED TO]
TARLOCHAN DEV SHARMA VS. STATE OF PUNJAB [REFERRED TO]
BHILA GOTU SONWANE VS. STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) HEARD Shri R. B. Raghuwanshi, i/by Shri D. S. Bagul, learned Advocate for the petitioner. Shri Raghuwanshi seeks leave to delete the names of the respondents 3 and 5 from the array of respondents. Leave granted. The names of the respondents 3 and 5 stand struck off.

(2.) RULE. Rule, returnable forthwith.

(3.) SHRI Shinde learned AGP waives service for respondents 1 and 2. Shri Hon, learned Advocate for respondent no. 4 waives service. By consent of the learned Advocates, the Petition is taken up for final hearing.

Click here to view full judgment.

ROHIDAS SHANKAR RAO GADEKAR Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address