LAWS(BOM)-2016-8-64

GANESH NANDU BARNE Vs. THE STATE OF MAHARASHTRA

Decided On August 12, 2016
Ganesh Nandu Barne Appellant
V/S
THE STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith.

(2.) Learned APP waives service for Respondent - State.

(3.) Petition taken up for hearing forthwith.