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LAWS(BOM)-2006-10-5

AKANKSHA AMAR NAIK Vs. GOVERNMENT OF INDIA

Decided On October 04, 2006
AKANKSHA AMAR NAIK Appellant
V/S
GOVERNMENT OF INDIA Respondents

Referred Judgements :-

SATWANT SINGH SAWHNEY VS. D. RAMARATHRSAM ASSISTANT PASSPORT OFFICER,NEW DELHI AND OTHERS [REFERRED TO]
MANEKA GANDHI VS. UNION OF INDIA [REFERRED TO]
DEEPAK SADASHIV NIKALJE VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) Rule, returnable forthwith.

(2.) The learned counsel for the respondents waives service.

(3.) Heard the learned counsel for the parties.

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