REGENT COMPUTRONICS PVT. LTD.

Cyril Ribeiro Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

H D VORA VS. STATE OF MAHARASHTRA [REFERRED TO]
GRAHAK SANSTHA MANCH VS. STATE OF MAHARASHTRA [REFERRED TO]
HINDUSTAN LEVER LIMITED VS. ASHOK VISHNU KATE [REFERRED TO]
WELFARE ASSOCIATION ARP MAHARASHTRA VS. RANJIT P GOHIL [REFERRED TO]
KAIKI RUSTOMJI ALPAIWALLA VS. STATE OF MAHARASTRA [REFERRED TO]

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally by consent of the parties.

(2.) The present Writ Petition seeks the following final reliefs:

(3.) The Petitioner is the owner of Flat No.G-1 on the Ground Floor of the building known as Beacon situated at Plot No.144, TPS Corner of West & South Avenue, Santacruz (W), Mumbai. ( hereinafter referred to as "Flat No.G-1").

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CYRIL RIBEIRO Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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