REGENT COMPUTRONICS PVT. LTD.

Ganesh Bharat Giri Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

RAM MANOHAR LOHIA VS. STATE OF BIHAR [REFERRED TO]
ARUN GHOSH VS. STATE OF WEST BENGAL [REFERRED TO]
A K ROY THAN SINGH TYAGI DR VASANTKUMAR PANDIT VS. UNION OF INDIA [REFERRED TO]
UNION OF INDIA VS. PAUL MANICKAM [REFERRED TO]
REKHA VS. STATE OF TAMIL NADU [REFERRED TO]
HUIDROM KONUNGJAO SINGH VS. STATE OF MANIPUR [REFERRED TO]

JUDGEMENT

(1.) Heard learned Advocate, Ms. Rakh holding for learned Advocate, Ms. Sonpethkar for the petitioner and learned APP, Mr. Kotecha for respondent-State.

(2.) Rule. Rule made returnable forthwith.

(3.) With the consent of both the parties, the writ petition is taken up for final hearing and final disposal.

Click here to view full judgment.

GANESH BHARAT GIRI Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address