REGENT COMPUTRONICS PVT. LTD.

PRAMILABAI, PRABHAKAR BULBULE Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

SMT. MEERA BHANJA VS. SMT. NIRMALAKUMARI CHOUDHURY [REFERRED TO]
STATE OF MAHARASHTRA VS. BASANTILAL [REFERRED TO]
CMMISSIONER OF POLICE BOMBAY VS. GORDHANDAS BHANJI [REFERRED TO]
PATEL NARSHI THAKERSHI VS. PRADYUMANSINGHJI ARJUNSINGHJI [REFERRED TO]
KEDAR NATH BAHL VS. STATE OF PUNJAB [REFERRED TO]
ARIBAM TULESHWAR SHARMA VS. ARIBAM PISHAK SHARMA [REFERRED TO]
KUNTESH GUPTA VS. MANAGEMENT OF HINDU KANYA MAHA VIDYALAYA SITAPUR U P [REFERRED TO]
KRUSHNARAO VITTHALRAO GOLLAR VS. STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith and is heard by consent.

(2.) Parties are not on dispute as to the facts of the case. In the Judgment under appeal, learned Single Judge has narrated the facts in para 10 and 11 of the impugned judgment as under :

(3.) The learned Single Judge dismissed the writ petition. Findings recorded by learned Single Judge in paras 13 to 14 can be summarized as below :-

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PRAMILABAI PRABHAKAR BULBULE Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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