LAWS(BOM)-2015-2-189

VASANT SANTOSHRAO PALWE Vs. GOVERNMENT OF MAHARASHTRA

Decided On February 17, 2015

Vasant Santoshrao Palwe Appellant

V/S

GOVERNMENT OF MAHARASHTRA Respondents

Referred Judgements :-

RATILAL BHANJI MITHANI VS. STATE OF MAHARASHTRA [REFERRED TO]
BABURAO HARI PAWAR VS. STATE OF MAHARASHTRA [REFERRED TO]
PRAMOD NARAYAN BANDEKAR VS. STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) HEARD .

(2.) ADMIT .

(3.) HEARD finally by consent.

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ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..

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