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LAWS(BOM)-2015-1-36
BINDU KUMAR MEHTA Vs. STATE OF MAHARASHTRA
Decided On January 09, 2015
BINDU KUMAR MEHTA
Appellant
V/S
STATE OF MAHARASHTRA
Respondents
Referred Judgements :-
COLLECTOR LAND ACQUISITION ANANTNAG VS. KATIJI
[REFERRED TO]
BALWANT SINGH VS. JAGDISH SINGH
[REFERRED TO]
BABAJI TUKARAM GAWAS VS. ASHOK SOMNATH PANIGRAHI
[REFERRED TO]
LEELA FONDU MAYEKAR VS. DAMODAR DATTA ZUWARKAR
[REFERRED TO]
JUDGEMENT
(1.) Heard.
(2.) Admit.
(3.) Heard finally by consent of the parties.
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