LAWS(BOM)-2017-11-8

LAXMAN TULJIRAM MORE Vs. STATE OF MAHARASHTRA

Decided On November 08, 2017
Laxman Tuljiram More 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.