REGENT COMPUTRONICS PVT. LTD.

Tejal W/O Akshay Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

MOHAMMAD IKRAM HUSSAIN VS. STATE OF UTTAR PRADESH [REFERRED TO]
SUMEDHA NAGPAL VS. STATE OF DELHI [REFERRED TO]
RASHMI AJAY KR KESHARWANI VS. AJAY KR KESHARWANI [REFERRED TO]
THIRUMALAI KUMARAN VS. UNION TERRITORY OF DADRA AND NAGAR HAVELI [REFERRED TO]
MANDY JANE COLLINS VS. JAMES MICHAEL COLINS [REFERRED TO]
MANUBHAI RATILAL PATEL TR. USHABEN VS. STATE OF GUJARAT [REFERRED TO]
TEJASWINI GAUD AND ORS VS. SHEKHAR JAGDISH PRASAD TEWARI AND OTHERS [REFERRED TO]
VINEETA SHARMA VS. RAKESH SHARMA [REFERRED TO]

JUDGEMENT

(1.) Heard learned Advocate Mr. S.R. Andhale for petitioner, learned APP Mr. N.R. Dayama for respondent Nos.1 to 3 and learned Advocate Mr. B.R. Kedar for respondent No.4.

(2.) Rule. Rule made returnable forthwith. The writ petition is heard finally with consent of both sides.

(3.) By invoking Article 21 and 226 of the Constitution of India the petitioner - mother is praying for following reliefs :

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TEJAL W/O AKSHAY Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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