LAWS(BOM)-2015-2-237

CHANDANSINGH Vs. STATE OF MAHARASHTRA

Decided On February 02, 2015
Chandansingh Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) Heard. Admit.

(2.) Heard finally by consent.

(3.) The facts giving rise to filing of the application are as under: