LAWS(BOM)-2017-2-167

MOTIRAM KAUTIKRAO TEKALE Vs. STATE OF MAHARASHTRA

Decided On February 08, 2017
Motiram Kautikrao Tekale Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) Heard learned Advocates for the respective parties.

(2.) Rule.

(3.) By consent, Rule is made returnable forthwith and the petition is taken up for final disposal.